Rajasthan High Court - Jodhpur
Raju @ Rajendra Kumar vs State Of Rajasthan on 21 October, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 1) [CRLMP-2004/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2004/2021
Raju @ Rajendra Kumar S/o Sh. Khet Pal, Aged About 50 Years,
B/c Suthar, R/o Ward No. 20, Mani Ram Ka Aara, Sadulshahar,
Tehsil Sadulshahar, Dist. Sriganganagar (Raj.).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Om Prakash for
Mr. Rakesh Matoria
For Respondent(s) : Mr. Mahipal Bishnoi, PP with
Mr. Avinash Godara
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 21/10/2022 This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing of FIR No.245/2020 registered at P.S. Rawla, District Sri Ganganagar for the offences under Sections 420, 120-B IPC, Section 13 of the Rajasthan Public Gambling Ordinance Act and Section 66D of the I.T. Act.
At the outset, learned Public Prosecutor submits that the charge-sheet has already been filed before the competent Court.
The factual report furnished by learned Public Prosecutor is taken on record.
In light of such submission, the present petition is disposed of with liberty to the petitioner to take up all his legal issues before the learned trial court at appropriate stage. All pending applications also stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J.
66-nirmala/-
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