GEETA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We are inclined to dispose of these special leave petitions finally by confirming our order dated 11th October, 2018 by which we had directed stay on the arrest of petitioner No.1 and 2, namely, Smt. Geeta Devi and Smt. Nirmala Besoya being ladies in SLP (Crl.) No.8271 of 2018.

(2.) In other words, in so far as SLP (Crl.) No.8336 of 2018 is concerned, no further orders is required to be passed and the same accordingly stands dismissed. So far as SLP (Crl.) No.8271 of 2018 is concerned, it stands disposed of in terms of our order dated 11th October, 2018 which is hereby confirmed.

(3.) However, both the petitioners, namely, Smt. Geeta Devi and Smt. Nirmala Besoya in SLP (Crl.) No.8271 of 2018 are directed to cooperate with the investigation as and when required in connection with the offence in question.