Rajasthan High Court - Jaipur
Durga Devi@Puja Kumawat D/O Shri ... vs State Of Rajasthan Through Pp on 6 August, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4595/2018
Durga Devi @ Puja Kumawat D/o Shri Bhagirath Mal Kumawat
W/o Shri Phool Chand Kumawat B/c Kumawat and another
----Petitioners
Versus
State Of Rajasthan Through Pp and Others
----Respondents
For Petitioner(s) : Mr. Yunus Khan For Respondent(s) : Mrs. Meenakshi Pareek, P.P.
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA / Order 06/08/2018 Issue notice to the respondents. On the asking of Court, Mrs. Meenakshi Pareek, Public Prosecutor accepts notice on behalf of respondents Nos.1 to 4.
Respondent No.4 - S.H.O., through Mrs. Meenakshi Pareek, Public Prosecutor is directed to serve notice upon respondent No.5 to 7 regarding pendency of the present petition and the next date fixed before this court.
Meanwhile, Deputy Registrar (Judicial) is directed to record the statement of petitioner No.1 - Smt. Durga Devi @ Puja, today itself, upon identification by the Counsel.
To await statement of petitioner No.1 recorded by Deputy Registrar (Judicial) of this Court, list the present petition on 10.08.2018.
On that date, Investigating Officer, along with the records shall remain present in person before this Court.
Meanwhile, the further proceedings arising out of impugned F.I.R. shall remain stayed.
(2 of 2) [CRLMP-4595/2018] A further direction is issued to respondent No.4 - S.H.O. to ensure necessary vigil that no harm is caused to the life and liberty of the petitioners.
Name of Mrs. Meenakshi Pareek, Public Prosecutor be reflected in the cause list as counsel for the respondent Nos.1 to 4.
Copy of this order be handed over to Mrs. Meenakshi Pareek, P.P., under the seal and signature of Court Master for onward transmission and necessary compliance (KANWALJIT SINGH AHLUWALIA),J Ashok Powered by TCPDF (www.tcpdf.org)