SHIVLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as learned Public Prosecutor and perused the material available on the case diary. Investigation under Sections 498-A and 406 IPC on the report lodged by complainant wife is pending against the petitioner.

(2.) LEARNED counsel for the petitioner contended that Roznamcha report dated 24. 3. 2005 indicates that complainant herself went with her father and that the Stridhan property as been handed over at Police Station by the father of the petitioner on 10. 9. 2005.