Rajasthan High Court - Jaipur
Karan Singh vs State Of Rajasthan And Anr on 6 August, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B. CRIMINAL MISC.PETITION NO.2571/2012. Karan Singh Vs. State of Rajasthan & Ors. Date of order : August 6, 2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Lalit Sharma for the petitioner. Shri Paresh Choudhary Public Prosecutor.
****** This petition under Section 482 Cr.P.C. is premature. Petitioner says that the restrained order cannot be passed against the petitioner because the house in which the learned court below has directed that respondent No.2-Smt.Geeta Devi may be allowed to stay, does not belong to her husband. The total documents of the said house are in the name of petitioner-Karan Singh, who happens to be brother of Geeta Devi's husband-Sugan Singh. Her husband Sugan Singh resides at Village Baseth, Police Station Kathumar, District Alwar, where the learned court below could have directed for her stay. Petitioner filed an application to that effect and the learned court below has fixed that matter on 18/12/2012 with the liberty to the respondent to file reply to that application. This Court cannot decide this issue when the same is subjudiced to the court below. Petitioner should produce the total documents before the court and there is no reason why the court will not consider the same. The court shall make effort to decide the application at the earliest and would not prolong the matter any more. With that direction, this petition is disposed of.
(MOHAMMAD RAFIQ), J.
Anil/49 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR.
O R D E R S.B. CRIMINAL MISC.STAY APPLICATION NO.2031/2012.
IN S.B. CRIMINAL MISC.PETITION NO.2571/2012.
Karan Singh Vs. State of Rajasthan & Ors.
Date of order : August 6, 2012.
HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Lalit Sharma for the petitioner.
Shri Paresh Choudhary Public Prosecutor.
****** Consequent upon disposal of the main petition, this stay application does not survive and the same is accordingly rejected.
(MOHAMMAD RAFIQ), J.
Anil/49 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW