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[Cites 3, Cited by 0]

Rajasthan High Court - Jaipur

Babu Lal vs State Of Rajasthan And Anr on 14 February, 2017

Author: Sabina

Bench: Sabina

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 IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN

                     BENCH AT JAIPUR

S.B.Cr. Misc. Petition No. 6581/2015.
Babu Lal S/o Parmanand Meena, by caste Meena,
Resident of Village & Post Turkadia, Tehsil Aklera,
District Jhalawar (Raj.)
                         Versus
1. State of Rajasthan Through PP

2. Kalyan S/o Puri Lal, by caste Meena, R/o Kewachi
Kalan , P.S. Aklera, District Jahlawar.
                          ****

For Petitioner (s) : Shri A.R. Meena For State : Shri R.R. Baisla, P.P. **** HON'BLE MRS. JUSTICE SABINA Order 14/2/2017 Petitioner has filed this petition under Section 482 Code of Criminal Procedure 1973 (hereinafter referred to as 'Cr.P.C.'), for quashing of criminal proceedings arising out of Charge Sheet No. 392/2014, pending before the Additional Chief Judicial Magistrate Aklera, District Jhalawar .

Heard.

Earlier petitioner had filed SB Cr. Misc. Petition No. 5232/2014 seeking of quashing of the FIR. Following order was passed in the said petition on 12.2.2015:-

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"After arguing the case to some length, learned counsel for petitioner has not pressed the prayer for quashing of the FIR but prayer is made for direction to the IC for fair and independent investigation.
As prayed, this criminal misc. petition is disposed of with direction to the IO to make fair and independent investigation in the matter. The disposal of this petition is without causing interference in the FIR."

Now the petitioner has filed the present petition seeking quashing of the criminal proceedings against him. Petitioner has not surrendered before the Investigating Agency or the trial court. After completion of investigation and necessary formalities proceedings under Section 299 Cr.P.C. were initiated against the petitioner.

Keeping in view the fact that the petitioner is an absconder and the fact that the earlier petition filed by the petitioner was disposed of by this court vide order dated 12.2.2015, no ground for interference by this court is made out.

Dismissed.

(SABINA)J. Mrg.