Megha Agarwal Wife Of Ashsish Agarwal vs State Of Rajasthan (2024:Rj-Jp:32699)
2024 Latest Caselaw 5171 Raj/2

Rajasthan High Court

Megha Agarwal Wife Of Ashsish Agarwal vs State Of Rajasthan (2024:Rj-Jp:32699) on 1 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:32699]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

          S.B. Criminal Miscellaneous (Petition) No. 13/2022

Megha Agarwal Wife Of Ashsish Agarwal, Residence Of Flat No.
310, Arcon Retreat, Patia Square, Patia, Bhubhneswar, Odisha
(751031).
                                                                 Accused-Petitioner
                                    Versus
1.       State of Rajasthan, Through Public Prosecutor.

.......Non-petitioner

2. Ankita Agarwal W/o Abhishek Agarwal, Residence of 601, Shyamdham Apartments, Near Madhosingh Circle, Bani Park, Jaipur.

Complainant/Respondent Connected With S.B. Criminal Miscellaneous (Petition) No. 14/2022

1. Sarita Agarwal W/o Shri Kamal Agarwal @ Kamal Kumar Agarwal

2. Kamal Agarwal @ Kamal Kumar Agarwal S/o Gajanand Agarwal

3. Abhishek Agarwal S/o Kamal Agarwal All Residence of Flat No. 4A-4D, 4 th Floor, Tribhuvan Apartments, 52-A, Shambhunath Pandit Street, Bhawanipur, West Bengal.

...Accused-Petitioners Versus

1. State of Rajasthan, Through Public Prosecutor.

......Non-petitioner

2. Ankita Agarwal W/o Abhishek Agarwal, Residence of 601, Shyamdham Apartments, Near Madhosingh Circle, Bani Park, Jaipur.

...Complainant/Respondent

For Petitioner(s) : Mr. Pankaj Gupta with Mr. Naman Yadav & Mr. Saurabh Yadav For Respondent(s) : Mr. Atul Sharma, PP

[2024:RJ-JP:32699] (2 of 2) [CRLMP-13/2022]

HON'BLE MR. JUSTICE SAMEER JAIN

Order

01/08/2024

Learned counsel for the petitioner has submitted that in light

of the judgment of Hon'ble Supreme Court passed in Transfer

Petition (Civil) No.680/2024 titled as Ankita Agarwal

(Goyal) Vs. Abhishek Agarwal, the FIR No.56/2021 registered

at Police Station Mahila Thana, District Jaipur (West) for the

offence under Section 498-A and 406 of IPC has been quashed.

Hence, the instant matter has become infructuous.

Considering the same, the instant petitions are dismissed.

Pending applications, if any, stand disposed of.

(SAMEER JAIN),J

JKP/636-637

Powered by TCPDF (www.tcpdf.org)