MANGTU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition is listed before this Court in pursuance of the directions issued by the Hon'ble Apex Court in the case of Vijay Kumar and Ors. Vs. State of Rajasthan (Petition for Special Leave to Appeal (Crl.) No. 773/2026, decided on 15/1/2026), wherein the Hon'ble Apex Court observed that in various matters, interim orders have been passed in criminal revision petitions and petitions filed under Sec. 482 Cr.P.C. as a result of which trial relating to serious offences such as murder, rape, dacoity, dowry death, etc., could not proceed and remained stalled/held up due to the passage of considerable time.

(2.) Directions have been issued to this Court and other High Courts to take up such like matters which are pending since long, on priority and decide the same expeditiously without deferring the hearings to subsequent dates.

(3.) By way of filing the instant petition, a challenge has been led to the impugned order dtd. 12/2/2021, passed by the Court of Additional District Judge, Woman Atrocity Cases, Jaipur Metro-II, by which the application submitted by the complainant-respondent No. 2 under Sec. 319 Cr.P.C. has been partly allowed and cognizance has been taken against the accused-petitioners for the offence under Ss. 498A and 304B IPC.