Smt. Izrat @ Azra Bano vs State Of Rajasthan (2024:Rj-Jd:23606)
2024 Latest Caselaw 4647 Raj

Rajasthan High Court - Jodhpur

Smt. Izrat @ Azra Bano vs State Of Rajasthan (2024:Rj-Jd:23606) on 23 May, 2024

Author: Farjand Ali

Bench: Farjand Ali

                                   [2024:RJ-JD:23606]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Criminal Misc(Pet.) No. 979/2023

                                   Smt. Izrat @ Azra Bano W/o Shri Rehan Nawaj Makrani, Aged
                                   About 32 Years, B/c Musalman, R/o Village Karawada, P.S.
                                   Pahada,      Tehsil   Kherwara,        District      Udaipur.        (Rajasthan)    .
                                   Presently Residing At Village Ninor, P.S. Salamgarh, District
                                   Pratapgarh, (Rajasthan)
                                                                                                          ----Petitioner
                                                                        Versus
                                   1.       State of Rajasthan, Through PP
                                   2.       Rehan Nawaj Makrani S/o Abdul Hamid Makrani, B/c
                                            Musalman, R/o Karawada, P.S. Pahada, District Udaipur
                                            (Rajasthan)
                                                                                                       ----Respondents


                                   For Petitioner(s)          :     Mr. S.S. Rathore
                                   For Respondent(s)          :     Mr. S.K. Bhati, PP


                                                    HON'BLE MR. JUSTICE FARJAND ALI

Order 23/05/2024

1. The order impugned dated 09.02.2023 passed by learned

Additional Chief Judicial Magistrate, Arnod (Pratapgarh) is in

consonance of the spirit of justice and following the judgment

passed by Hon'ble the Supreme Court in the case of Suresh

Nanda vs. CBI reported in AIR 2008 SC 1414.

2. In view of the above, I see no reason to interfere in a

reasoned judgment passed by the learned trial Court. Thus,

the instant misc. petition has no force.

3. Accordingly, the instant misc. petition is dismissed.

(FARJAND ALI),J 506-Ashutosh/-

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