Smt. Geeta Devi vs State Of Rajasthan (2024:Rj-Jd:8675)
2024 Latest Caselaw 1695 Raj

Rajasthan High Court - Jodhpur

Smt. Geeta Devi vs State Of Rajasthan (2024:Rj-Jd:8675) on 20 February, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:8675]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 7904/2023

Smt. Geeta Devi D/o Late Naina Ram, Aged About 52 Years, W/o
Deendayal Panwar, B/c Mali, R/o Ward No. 33, Manwar Vatika Ke
Pas, Gandhipura, Balotra, Tehsil Pachpadra, District Barmer.
Through Power Of Attorney Holder Of Petitioner Deendayal
Panwar Son Of Shankerlal Age 58 Years, Ke Pas Pas, Gandhipura,
Balotra, Tehsil Pachpadra, District Barmer (Husband Of Smt.
Geeta Devi.)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Pramod Kumar S/o Champalal, R/o Shankerlal Ramratan
         And Co. Hp Petrl Pump, Near Old Bus Stand, Balotra.
3.       Smt. Nirmala W/o Shri Rajkumar, R/o Rugji Ki Poll, Madan
         Petrol Pump, Balotra.
4.       Mohanlal S/o Chogji, R/o Near Mali Samaj Bhawan,
         Balotra.
5.       Babulal S/o Hariram, R/o Ward No 31, Near Vanar Chowk,
         Gandhipura, Balotra.
6.       Sujnaram    Choudhary,          (Stamp        Vendor),     Worked    At-
         District And Session Court, Balotra.
                                                                 ----Respondents


For Petitioner(s)         :     Mrs. Geetadevi (present in person)
                                Mr. Deen Dayal Panwar (Power of
                                Attorney Holder)
For Respondent(s)         :     Mr. Shrawan Kumar PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

20/02/2024

1. Mrs. Geeta Devi and her hunsband Mr. Deen Dayal Panwar

are present in person before this Court.

[2024:RJ-JD:8675] (2 of 2) [CRLMP-7904/2023]

2. It is apprised to this Court that after passing of the order

dated 06.02.2023 the complainant has been examined in the trial

and as such the trial has been commenced. In this view of the

matter, he seeks liberty to move an application under Section 319

of the Cr.P.C. before the learned trial Court for making a prayer for

arraigning the other persons Sujata Ram Choudhary, Mohan Lal,

Pramod Kumar and Nirmala as an additional accused in this case.

3. Accordingly, the instant misc. petition is disposed of. Stay

petition also stands disposed of.

4. The petitioner would be at liberty to move an application

under Section 319 of the Cr.P.C. before the learned trial Court for

the purpose mentioned above. In the event, any such application

is moved, the learned trial Court is expected to pass a reasoned

speaking order adhering to the preposition laid down by Hon'ble

the Supreme Court in the judgment of Hardeep Singh vs. State of

Punjab (2014) 3 SCC 92.

(FARJAND ALI),J 207-Samvedana/-

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