Rajasthan High Court - Jodhpur
Naresh Kumar vs State Of Rajasthan on 28 September, 2022
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5939/2022 Naresh Kumar S/o Shri Bhagawana Ram, Aged About 24 Years, R/o Sahu/daukiyaon Ki Dhani Dist. Jalore
----Petitioner Versus
1. State Of Rajasthan, Through Pp
2. Raghvendra Singh S/o Madan Singh, Aged About 30 Years, R/o Hall Principal Mahaveer Pablic School Sirohi Dabi Lain Sirohi
----Respondents For Petitioner(s) : Mr. Ramesh Kumar For Respondent(s) : Mr. Gaurav Singh, PP JUSTICE DINESH MEHTA Order 28/09/2022
1. The present petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner for quashment of FIR No.0317 dated 27.12.2021, registered at P.S. Sirohi, District Sirohi vide which allegations under Sections 419, 420 and 120-B of the Indian Penal Code and under Sections 3 and 6 of Rajasthan Public Examination (Prevention of Unfair Means) Act, 1992 have been levelled against the petitioner.
2. Having regard to the allegations made in the FIR, this Court deems it appropriate to direct the petitioner to join the investigation.
3. The petitioner may file a representation before the Investigating Officer within ten days, who shall consider the same in accordance with law.
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(2 of 2) [CRLMP-5939/2022]
4. In case the Investigating Officer comes to the conclusion that a cognizable offence is made out against the petitioner, he shall issue a notice to the petitioner as required under Section 41-A of the Code of Criminal Procedure.
5. The criminal misc. petition so also stay petition stands disposed of accordingly.
6. Needless to observe that the petitioner's remedy for taking appropriate action shall stand reserved.
(DINESH MEHTA),J 171-pooja/-
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