SHIV NARAYAN Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) In the present matter, notices were issued for final disposal on 17.7.2007. Office report is to the effect that service on respondent No.2 has not been effected. Today, at the time of argument, it was brought to my notice that service on respondent No.2 has been effected and the notice is available on file, therefore, service on respondent No.2 stands completed.

(2.) Petitioner Shiv Narayan is facing criminal trial before the Judicial Magistrate, Rajsamand in Criminal Regular Case No. 150/2006. He is also facing trial in the same Court in Criminal Regular Case No. 151/2006 along with his wife Stilt. Shanta Devi.

(3.) Learned counsel for the petitioner contends that similar matters in relation to the present petitioner have been decided by this Court in S.B. Criminal Misc. Petition No. 770/2007 and 771/2007.