Rajasthan High Court - Jodhpur
Ramesh vs State Of Rajasthan on 30 August, 2022
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5520/2022 Ramesh S/o Shri Daana Ji, Aged About 58 Years, B/c Mali, R/o Ratan Sagar, Posaliya, Sirohi , Rajasthan.
----Petitioner Versus
1. State Of Rajasthan, Through Pp
2. Narayan Lal S/o Dala Ji, Aged About 34 Years, R/o Manadar, Police Station Barloot, Sheoganj, Sirohi, Rajasthan.
----Respondents For Petitioner(s) : Ms. Shalli Gajja For Respondent(s) : Mr. Mohd. Javed Gauri, PP JUSTICE DINESH MEHTA Order 30/08/2022
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.0105 dated 23.06.2022, registered at P.S. Barloot, District Sirohi vide which allegations under Sections 420, 406 and 120-B of the Indian Penal Code 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-5520/2022]
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 85-pooja/-
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