Rajasthan High Court - Jaipur
Smt Geeta Devi Naruka vs State Of Rajasthan Through Pp on 13 August, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2917/2018
Smt. Geeta Devi Naruka W/o Late Sh. Nannu Singh B/c Rajput ,
R/o Ward No.23, Gangapur City, District Sawai Madhopur.
----Petitioner
Versus
State Of Rajasthan Through Pp.
----Respondent
For Petitioner(s) : Mr. Ganesh Meena For Respondent(s) : Ms. Meenakshi Pareek PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
-/Order/-
13/08/2018 The present petition has been filed by the complainant under Section 482 Cr.P.C. praying that a direction be issued to the court of Additional Chief Judicial Magistrate, Gangapurcity, Sawai Madhopur to expeditiously conclude the trial arising out of Criminal Case No. 278/2016.
The learned counsel for the petitioner has contended that the FIR in the present case bearing No. 525/2010 was registered in the year 2010 at Police Station Gangapurcity, Sawai Madhopur. Investigating agency had filed the charge-sheet on 28.4.2015 and thereafter, the court took cognizance of offences on 29.8.2016. The learned counsel for the petitioner has contended that till today, consideration of charges has not been taken place.
After hearing the learned counsel for the petitioner, the present petition is disposed of by issuing a direction to the court of Additional Chief Judicial Magistrate, Gangapurcity, Sawai (2 of 2) [CRLMP-2917/2018] Madhopur, to conclude the consideration of charges within one month from the next date fixed before the said court.
Dy. Registrar (Judicial) is directed to send copy of this order to the trial court forthwith.
(KANWALJIT SINGH AHLUWALIA),J Mak/-
Powered by TCPDF (www.tcpdf.org)