Sushila Devi vs State Of Rajasthan
2023 Latest Caselaw 816 Raj

(1 of 1) [CRLMP-446/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 446/2023

1. Sushila Devi W/o Shanker Lal Biunawara D/o Ashok Kumar, Aged About 55 Years, Pisangan Dist. Ajmer

2. Chandra Shekhar S/o Sh. Ashok Kumar, Aged About 53 Years, Pisanagan, Dist. Ajmer.

3. Naresh S/o Shri Ashok Kumar, Aged About 51 Years, Pisanagan, Dist. Ajmer.

4. Trilok Chand S/o Shri Suwalal, Aged About 64 Years, Riyan Badi Merta, Dist. Nagour.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Shankar Lal S/o Shri Harsukh Lal, W.no. 35 Suratagarg, Dist. Shriganganagar.

----Respondents

For Petitioner(s) : Mr. Devendra Singh Pidiyar For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/01/2023 Heard.

Issue notice. Learned Public Prosecutor accepts notices on behalf of respondent No.1-State. Issue notice to the respondent No.2 only. Rule is made returnable within eight weeks.

Heard on the stay application. In the meanwhile and till next date of hearing, the petitioners shall not be arrested in connection with FIR No.0547/2022, PS Suratgarh, District Ganganagar for offences under Sections 420, 384, 389, 388, 120B IPC. However, they shall join the investigation.

(MANOJ KUMAR GARG),J 79-MS/-

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