Rajasthan High Court - Jaipur
Jafran W/O Janu B/C Mev vs State Of Rajashtan Through Secretary ... on 8 August, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4684/2018
Jafran W/o Janu B/c Mev
----Petitioner
Versus
State Of Rajashtan Through Secretary Department Of Home
Affairs Govt. Secretariat
----Respondent
For Petitioner(s) : Mr. Liyakat Khan
For Respondent(s) : Mr. Prakash Thakuriya, PP for State
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Order
08/08/2018
Present petition has been filed under Section 482 Cr.P.C.
praying that respondent No.4 be directed to present the complaint
preferred by the petitioner under Sections 107, 116 Cr.P.C. in the
court of Sub Divisional Magistrate/Executive Magistrate.
Learned counsel for the petitioner contends that there is on
going dispute with the neighbours and petitioner apprehend
danger to her life. Learned counsel submits that an application
under Sections 107, 116 Cr.P.C. was submitted in the Court of
Executive Magistrte and the said application was sent to Police
Station Kaman, District Bharatpur, for comments of the SHO.
Learned counsel contends that for not giving the comments, delay
has been caused and there is an apprehension of breach of peace.
Shri Prakash Thakuriya, learned Public Prosecutor, upon
telephonic instructions from SHO, Police Station Kaman, has
submitted that the complaint preferred by the petitioner and the
respondents shall be sent back to the Court of Executive
(2 of 2) [CRLMP-4684/2018]
Magistrate who had sought comments, within a period of one
week from today.
Learned counsel for the petitioner prays that the present
petition be disposed of in terms of statement made by the learned
Public Prosecutor.
Ordered accordingly.
(KANWALJIT SINGH AHLUWALIA),J Govind/ Powered by TCPDF (www.tcpdf.org)