Manju Gupta vs State Of Rajasthan
2023 Latest Caselaw 4709 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1007/2023

1. Manju Gupta W/o Rajeev Kumar Gupta, Aged About 41 Years, R/o 34, F Block, W.no. 1, Shri Karanpur, Dist. Sri Ganganagar, At Present R/o Falt No. 308, Mr Tower Gandhi Nagar, Hanumangarh.

2. Rajeev Gupta S/o Bihari Lal Gupta, Aged About 50 Years, 34, F Block, W.no. 1, Shri Karanpur, Dist. Shri Ganganagar, At Present R/o Flat No. 308, Mr Tower Gandhi Nagar, Hanumangarh.

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Manoj Hans S/o Ved Prakash Hans, W.no. 19, Surdharshna Nagar, Bikaner.

----Respondents

For Petitioner(s) : Mr. Nishank Madhan For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order

16/05/2023

1. In view of the judgment rendered in the case of Md.

Ibrahim & Ors. Vs. State of Bihar reported in (2009) 8 SCC

751, prima facie framing of charge is seriously questionable.

2. Issue notice to the respondents.

3. Learned Public Prosecutor accepts notice on behalf of the

State, thus, notice be issued to the respondent No.2 only.

returnable within a period of six weeks.

4. In the meanwhile, further proceedings in Criminal Case

No.1415/2014 pending before learned ACJM No.3, Bikaner, District

Bikaner titled as State Vs. Bhawani Singh shall remain stayed.

(FARJAND ALI),J 4-divya/-

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