Rajasthan High Court - Jodhpur
Sunny Ril vs State Of Rajasthan on 4 May, 2022
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2391/2022 Sunny Ril S/o Om Prakash Ril, Aged About 35 Years, B/c Valmiki, R/o 12, Jawahar Colony, Near Sardar Club, Jodhpur (Rajasthan)
----Petitioner Versus
1. State Of Rajasthan, Through Pp
2. Smt. Usha Barasa W/o Sunny Rill, D/o Sh. Rajendra Kumar, R/o Near New Fruit Mandi, Hatija Basti, Bhadwasia, Jodhpur (Raj.)
----Respondents For Petitioner(s) : Mr. Ram Niwas For Respondent(s) : Mr. Gaurav Singh, PP JUSTICE DINESH MEHTA Order 04/05/2022
1. Mr. Ram Niwas, learned counsel for the petitioner submits that pursuant to notice dated 09.04.2022 issued to the petitioner under Section 41 A of the Code of Criminal Procedure, 1973, he has handed over all the ornaments and streedhan of the complainant and the list which has been furnished by the complainant with the impugned FIR is incorrect.
2. Issue notice to respondent No.2, returnable on 27.05.2022.
3. Till then, petitioner shall not be arrested in connection with FIR No.0057/2022, registered at Police Station Mahila Thana, District Jodhpur City East.
(DINESH MEHTA),J 226-pooja/-
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