Rajasthan High Court - Jodhpur
Shaqeel vs State Of Rajasthan on 18 November, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 7758/2022
Shaqeel S/o Raees, Aged About 15 Years, R/o Barkat Colony,
Phalodi, Jodhpur, Rajasthan. Represented By Legal Guardian
Rehmat W/o Raees, R/o Barkat Colony, Phalodi, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Gumana Ram S/o Satya Narayan, R/o Benght, Phalodi,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Dinesh Godara
For Respondent(s) : Mr. SK Bhati, PP
HON'BLE MR. JUSTICE FARJAND ALI
Judgment / Order 18/11/2022 The instant criminal misc. petition under Section 482 CrPC has been preferred by the petitioner for quashing of FIR No. 405/2022, Police Station Phalodi, Jodhpur for the offence under Sections 323, 342, 384, 346, 388 IPC.
Heard learned counsel for the petitioners and learned Public Prosecutor.
Considering the overall facts and circumstances of the case, it is directed that the petitioners shall not be arrested. They have to appear before the trial court. In the event of filing of the charge-sheet and moving a regular bail application by the petitioners before the trial court, the petitioners shall be released on bail on the amount of sureties and bonds to the satisfaction of the learned Magistrate.
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(2 of 2) [CRLMP-7758/2022] The instant miscellaneous petition under Section 482 CrPC is disposed of.
Stay petition also stands disposed of.
(FARJAND ALI),J 150-mohit/-
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