MONIKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. praying that a direction be issued to the respondent Nos. 1 to 4 to protect lives of the petitioners and quash the FIR No. 18/2019 registered at Police Station Buhana, District Jhunjhunu for the offence under Sec. 365 IPC.

(2.) This order may be read in continuation of earlier order passed by this Court on 4/2/2019, 7/2/2019 and 8/2/2019.

(3.) In the earlier session today, this Court had passed the following order:-