SHRAWAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) As the pleaded facts and the record would reveal, a complaint was filed by the complainant-respondent no.2-Sumer Kanwar D/o Karan Singh, stating therein that she wed one Pooran Singh on 11/5/2005, as per Hindu rites and rituals at Sri Ganganagar. And that, on 24/5/2013, Pooran Singh wed Suman Kanwar D/o Umaid Singh despite his first marriage subsisting with the complainant-respondent no. 2.

(3.) Learned counsel for the petitioners submits that no specific role has been attributed to the present petitioners in the alleged crime in question, and that therefore, the learned Courts below have erred in passing the impugned orders.