Moonlingh Enterprises Pvt Ltd vs Ravindra Pal Singh Saluja ...
2025 Latest Caselaw 7945 Raj

Rajasthan High Court - Jodhpur

Moonlingh Enterprises Pvt Ltd vs Ravindra Pal Singh Saluja ... on 25 February, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:11116]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 1074/2025

1.       Moonlingh Enterprises Pvt Ltd., Reg. Office At 7 Chetak
         Circle, Udaipur Through Its Director, Manindra Singh
         Saluja S/o Lt. Amrit Singh Saluja, R/o 18 Govindpura,
         Opp. M.b. College Ground, Udaipur.
2.       Swatantra Pal Singh Saluja S/o Lt. Amrit Singh Saluja,
         Aged About 1 Years, R/o A-301, Sourabh Enclave, New
         Bhopalpura, Permanant Add. 18 Govindpura, Opp. M.b.
         College Ground, Udaipur.
                                                                            ----Petitioners
                                         Versus
1.       Ravindra Pal Singh Saluja S/o Late Amrit Singh Saluja, R/
         o A-301, Sourabh Enclave, New Bhopalpura, Pramanent
         Add.        18   Govindpura,           Opp.      M.b.        College     Ground,
         Udaipur,raj.
2.       Smt. Simarjeet Kaur Saluja W/o Shri Ravindra Pal Singh,
         R/o 5, Pathon-Ki-Magari, Near Anil Orhopedic Hospital,
         Sewashram, Udaipur,raj.
3.       Ku. Prabhleen Kaur D/o Shri Shri Ravindra Pal Singh
         Saluja, R/o 5, Pathon-Ki-Magari, Near Anil Orhopedic
         Hospital, Sewashram, Udaipur,raj.
4.       State Of Rajasthan-State, Through Pp
                                                                        ----Respondents


For Petitioner(s)              :     Mr. S.S. Rathore
For Respondent(s)              :     Mr. Surendra Bishnoi, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

25/02/2025

1. The learned Magistrate well within his understanding

observed that the issue raised by the petitioner is squarely

covered by the judgment passed by Hon'ble the Supreme Court in

the case of Iqbal Singh Marwah Vs. Meenakshi Marwah

[2025:RJ-JD:11116] (2 of 2) [CRLMP-1074/2025]

reported in (2005) 4 SCC 370. I see no cause for interference in

the order passed by the learned Magistrate. There is no force in

the instant misc. petition.

2. In this view of the matter, the instant misc. petition is

disposed of.

(FARJAND ALI),J 64-divya/-

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