Rajasthan High Court - Jodhpur
Chatra Ram vs State Of Rajasthan (2023:Rj-Jd:35765) on 18 October, 2023
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2023:RJ-JD:35765]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1020/2019
Chatra Ram S/o Shri Jointa Ram, Aged About 26 Years, B/c
Kalbi, R/o Aalwada, Tehsil Sayla, District Jalore.
----Petitioner
Versus
1. State Of Rajasthan
2. Jwana Ram S/o Ganesha Ji Kalbi, Village Aalwada, Tehsil
Sayla, District Jalore.
----Respondents
Connected With
S.B. Criminal Misc(Pet.) No. 589/2019
Jusab Khan S/o Shri Kharim Khan, Aged About 50 Years, By
Caste Muslim, Resident Of Village Sangana, Tehsil Sayla, District
Jalore.
----Petitioner
Versus
1. State ofRajasthan
2. Jawana Ram S/o Ganesha Ram Kalbi, By Caste Kalbi,
Resident Of Village Alwada, Tehsil And Police Station
Sayla, District Jalore.
----Respondents
For Petitioner(s) : Mr.Shreekant Verma, Adv.
For Respondent(s) : Mr.Mukhtiyar Khan, PP
Mr.Dhanpat Choudhary, Adv.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 18/10/2023 The instant misc. petitions under Section 482 Cr.P.C. have been filed by the accused-petitioners for quashing of FIR No.1/2018 registered at P.S. Sayla, Distt. Jalore for offence under Sections 406, 420, 467, 468, 471, 120-B of IPC. (Downloaded on 12/11/2023 at 07:52:48 AM)
[2023:RJ-JD:35765] (2 of 2) [CRLMP-1020/2019] After hearing the learned counsel for the parties and taking into consideration the material available on record, I am not inclined to quash the FIR. However, liberty is granted to the petitioners to file a representation before the concerned Superintendent of Police and the Investigating Officer within a period of two weeks from today, who shall consider all the facts as well as contentions raised in the representation and complete the investigation strictly in accordance with law.
The instant misc. petitions are disposed of accordingly. Stay applications also stand disposed of.
(MANOJ KUMAR GARG),J 639-640 NK/-
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