Rajasthan High Court - Jodhpur
Rajeshwari vs State & Ors on 12 July, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3711 / 2016
Rajeshwari D/o Natha Ram, Village Bhojas, Tehsil Khinvsar, Distt.
Nagaur, Presently Residing As Tenant of Pukhraj Prajapat House,
Beniwal Hotel Line, Ganeshpura, Ratanada, Jodhpur, Distt.
Jodhpur.
----Petitioner
Versus
1. The State of Rajasthan
2. Commissioner of Police Commissionerate, Jodhpur.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Laxman Bishnoi
Mr. Anil Lamba
For Respondent(s) : Mr. V.S. Rajpurohit, PP
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 12/07/2017
1. The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. for issuance of necessary direction for proper and fair investigation in the matter of FIR bearing No.383/2016 registered at Police Station Ratanada, District Jodhpur for the offences under Sections 376, 420, 315 & 120-B of IPC.
2. In light of the order passed by this Court in S.B. Criminal Misc. Petition No.3338/2016 Chaina Ram Vs. State & Anr. decided on 12.07.2017, the present misc. petition is dismissed.
(DR. PUSHPENDRA SINGH BHATI)J. Skant/-