Citation : 2024 Latest Caselaw 146 Raj/2
Judgement Date : 10 January, 2024
[2024:RJ-JP:1625]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1734/2020
Narendra Kumar Dhyani S/o Late Shri Girdhari Lal Dhyani, Aged
75 Years, R/o 5/32 Luvkush Colony, Foy Sagar Road, Ajmer.
----Petitioner-Complainant
Versus
Smt. Vimlesh Verma W/o Shri Rakesh Kumar Verma, Aged 59
Years, R/o Plot No. 5, Lavkush Colony, Foy Sagar Road, Ajmer.
----Respondent-Accused
For Petitioner(s) : Mr. Ashish Saksena with Mr. Harshit Mittal For Respondent(s) : Mr. Ghan Shyam Singh Rathore, GA cum AAG with Mr. Tayyab Ali Mr. Riyasat Ali, P.P. Mr. Pradeep Kumar Malakar for Mr. Pradeep Singh
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
10/01/2024
This criminal miscellaneous petition under Section 482 CrPC,
which has been filed assailing the legality and validity of the order
dated 16.01.2020 passed by the learned Additional Sessions
Judge No.3, Ajmer (for brevity "the learned Revisional Court") in
Criminal Revision No.184/2019 (CIS No.546/2019), is being
disposed of with following terms as agreed and requested by the
learned counsels for the respective parties:-
1. The order dated 16.01.2020 passed by the learned Revisional Court in the aforesaid criminal revision is quashed and set aside.
2. The matter is remanded back to the learned Revisional Court for
[2024:RJ-JP:1625] (2 of 2) [CRLMP-1734/2020]
deciding afresh after hearing both the parties.
3. The parties are directed to appear before the learned Revisional Court on 29.01.2024.
(MAHENDAR KUMAR GOYAL),J
Manish/486
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