GEETA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice.

(2.) Let a copy of these special leave petitions be served upon the learned standing counsel for the State of Rajasthan and also on the private complainant who has entered appearance on caveat.

(3.) In the meantime, the petitioner No.1 and 2, namely, Smt.Geeta Devi and Smt.Nirmala Besoya in SLP (Crl.) No.8271 of 2018 being the ladies, shall not be arrested in connection with the offence(s) in question until further orders. List the matter on 29th October, 2018.