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Rajasthan High Court - Jodhpur

Om Prakash Ril vs State Of Rajasthan on 25 April, 2022

Author: Dinesh Mehta

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2214/2022

1. Om Prakash Ril S/o Shi Ramdev Ril, Aged About 56 Years, R/o 12, Jawahar Colony, Near Sadar Club Jodhpur (Rajasthan).

2. Smt. Manju Devi W/o Shri Om Prakash Ril, Aged About 54 Years, R/o 12, Jawahar Colony, Near Sardar Club, Jodhpur.

3. Yogita D/o Om Prakash, Aged About 30 Years, W/o Sh.

Rajendra Ghawari, R/o 3Rd Road, Sardarpura, Nawal Nagar, Jodhpur (Rajasthan)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Smt. Usha Barasa W/o Sunny Ril, D/o Sh. Rajendra Kumar, R/o Near New Fruit Mandi, Hatija Basti, Bhadwasia, Jodhpur (Raj.)

----Respondents For Petitioner(s) : Mr. Sharwan Kumar Daukia For Respondent(s) : Mr. Andaram Choudhary, PP JUSTICE DINESH MEHTA Order 25/04/2022

1. Issue notice to respondent No.2, returnable on 30.05.2022.

2. List this case on 30.05.2022.

3. Having regard to the allegations levelled and facts and circumstances of the case, which have emerged during the course of arguments, this Court feels that it would be appropriate that the petitioners appear before the Investigation Officer on 04.05.2022 and put forth their defence by way of representation along with documentary and other evidence.

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(2 of 2) [CRLMP-2214/2022]

4. If the same is done, the I.O. shall look into the matter in accordance with law and send the factual report on next date of hearing but shall not arrest the petitioner in relation to FIR No.57/2022, P.S. Mahila Thana, District Jodhpur City (East).

(DINESH MEHTA),J 67-skm/-

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