JAYANTI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the instant petition preferred under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner has challenged the order dtd. 29/3/2022, passed by the learned Sessions Judge, Jalore (hereinafter referred to as "the Revisional Court"), whereby the orders dtd. 4/9/2021 and 17/11/2021, passed by the learned Judicial Magistrate, Jalore (hereinafter referred to as "the trial Court") have been affirmed, while rejecting the revision petitions filed by the petitioner.

(2.) The facts narrated in brief are that petitioner's brother Kishore Kumar, who had renounced the world on 30/5/2010 to become a Jain Saint (renamed as "Jin Ratna Vijay"), passed away on 23/1/2021 in suspicious circumstances.

(3.) It is the case of the petitioner that on 23/1/2021 at around 4:45 am (early morning), the petitioner's sister (Usha Devi) received a phone call from Shri Jay Ratna Suri Maharaj, head of Bhandavpur Tirth informing that her brother Jin Ratna Vijay Ji Maharaj (formerly known as Kishore Kumar) is missing. Thereafter another phone call was received informing that his brother Jin Ratna Vijay Ji Maharaj has committed suicide.