Rajasthan High Court - Jaipur
Smt. Ramkala Yadav & Ors. vs . State Of Raj. & Anr. on 16 April, 2014
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR. S.B.Crim. Misc. Petition No.1518/2014. Smt. Ramkala Yadav & Ors. Vs. State of Raj. & Anr. Date of Order: 16/04/2014 HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr.Lalit Sharma, for petitioners. Mr.Aladeen Khan, Public Prosecutor for State.
The present petition has been filed under Section 482 Cr.P.C. with the following prayer : -
It is, therefore, humbly prayed that in the interest of justice this criminal misc. petition may kindly be allowed and the FIR No.216/2014 registered at Police Station Behror Distt. Alwar (Rajasthan) for the offence under Sections 498A, 406 and 313 IPC against the petitioners may kindly be be quashed and set aside. Learned counsel for the petitioners wants that a direction should be given to the Investigating Officer to investigate the matter fairly, properly and impartially and submit a progress report before the Court concerned. He further wants that before arresting the accused-petitioners, the Investigating Officer should be directed to give one month's prior notice to the petitioners. Although the learned Public Prosecutor has opposed the same.
The prayer of the counsel for the petitioners seems to be genuine. Hence, ordered accordingly. The Cr. Misc. Petition as also the stay application both stand disposed of.
(MAHESH CHANDRA SHARMA), J.
N.Gandhi 62 Certificate- All corrections have been incorporated in the judgment/order being emailed.
Naval Kishore Gandhi P.A.cum judgment writer