Rajasthan High Court - Jodhpur
Gopal @ Amit & Anr vs State & Anr on 3 August, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2473 / 2017
1. Gopal @ Amit S/o Sh. Prabhu Lal Menaria, By Caste Brahman,
Resident of 204- Moonshree Nagar, Airport Road Near Aero Dram
Station, Village Chota Baghdada, Indore (M.P.).
2. Ashish S/o Sh. Shiv Govind, Resident of Sangam Nagar, Indore,
Aero Dram, Indore (M.P.).
----Petitioners
Versus
1. The State of Rajasthan
2. Smt. Usha W/o Sh. Gopa & D/o Sh. Prem Shankar Menaria, By
Caste Brahman, Resident of Village Saleda, Police Station, Bhinder,
Tehsil Vallabh Nagar, Udaipur.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Deepak Menaria
For Respondent(s) : Mr. M.S. Panwar, PP
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 03/08/2017
1. The petitioners have preferred this misc. petition under Section 482 Cr.P.C. for quashing of FIR No.03/2007 registered at Police Station Bhinder, District Udaipur for the offences under Sections 420, 467, 468, 471, 474, 193, 195, 196, 197, 198, 199, 200, 205, 209 & 120-B of IPC.
2. At the outset, learned Public Prosecutor submits that the charge sheet has already been submitted, the same is also reflected in the status report so filed.
3. In light of the aforesaid statement, the present petition does not survive and the same is accordingly dismissed.
(DR. PUSHPENDRA SINGH BHATI)J. zeeshan/