YADRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Respondent no.2 Ranveer in S.B. Criminal Misc. Petition No.3946/2022 has brought this application under Sec. 482 Cr. P.C., for recalling of order dtd. 24/5/2022 passed in S.B. Criminal Misc. (Petition) No.3946/2022, whereby this Court had quashed FIR No.415/2021 under Sec. 366 IPC registered with Pahari Police Station in the district of Bharatpur.

(2.) Contention of the applicant is that he is informant of the aforesaid FIR. Though, he was party respondent no.2 in Criminal Misc. Petition No.3946/2022, however, he could not appear and contest the said case as he was in jail in some other case. It is a fact that respondent no.2 had not appeared and contested the proceedings when order dtd. 24/5/2022 was passed in S.B. Criminal Misc. No.3946/2022.

(3.) A brief background is that applicant Ranveer had lodged the aforesaid FIR alleging therein that his wife was abducted by the accused persons, who were petitioners in S.B. Criminal Misc. Petition No.3946/2022. The wife was respondent no.3 in the said criminal misc. petition. She appeared in court alongwith an affidavit wherein she specifically stated that no one had abducted her, rather she was in live-in relationship voluntarily with Sanjiv, one of the accused.