MEHRAM FARDODA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. application has been preferred, by the applicant (writ petitioner), claiming the following reliefs:

(2.) Learned counsel for the applicant (petitioner) submitted that in compliance of the order dtd. 3/1/2023 passed by this Court in S.B. Criminal Writ Petition No.326/2022 (Mehram Fardoda Vs. State of Rajasthan & Ors.) & other connected petitions, the applicant is ready to provide the accommodation to the respondent-wife, and that, the petitioner (father-in-law) of the respondent-wife has handed over the keys of the second floor of the house, in front of the concerned police authorities on 6/1/2023 for the said purpose.

(3.) Learned counsel for the applicant (petitioner) further submitted that the concerned police authorities served a notice dtd. 8/1/2023 to the applicant (petitioner) stating therein that the applicant (petitioner) was not present at the house in question for making compliance of the aforementioned order dtd. 3/1/2023; thereafter, the applicant (petitioner) filed reply to the said notice; whereafter the police authorities have broken the locks of the main gate and entered the house in question.