Rajasthan High Court - Jodhpur
Govind Singh Chouhan vs State Of Rajasthan on 16 December, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2126/2021
Govind Singh Chouhan S/o Narendra Singh Chouhan, Aged
About 25 Years, B/c Rajput, R/o New Housing Board, Kidden
Garden Ke Samne, Banswara, Raj.
----Petitioner
Versus
1. State Of Rajasthan, Through P.p.
2. Himanshu Nanawati S/o Dharmendra Nanawati, B/c Nema
Mahajan, Aged About Major , R/o Raati Talai Main Road,
Jash Medical Ke Pas Banswara Raj.
----Respondents
For Petitioner(s) : Mr. Vijay Kumar
For Respondent(s) : Mr. Arun Kumar, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 16/12/2022 This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing of FIR No.66/2018 registered at P.S. Banswara, District Banswara for the offences under Sections 386, 327 & 460 of IPC.
At the outset, learned Public Prosecutor submits that the charge sheet has already been filed before the competent Court, and thus, this petition has become infructuous.
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 (Downloaded on 17/12/2022 at 11:42:19 PM) (2 of 2) [CRLMP-2126/2021] before the learned trial court at appropriate stage. All pending applications also stand disposed of.
(DR.PUSHPENDRA SINGH BHATI),J 3-nirmala/-
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