Rajasthan High Court - Jodhpur
Mahipal Singh @ Monti Singh vs . State Of Raj. & Anr. on 22 September, 2015
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
1
S.B. CRIMINAL MISC. PETITION NO.2619/2015
Mahipal Singh @ Monti Singh Vs. State of Raj. & Anr.
Date of order : 22.09.2015
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr. R.K. Charan for the petitioner. Mr. Vikram Rajpurohit, Public Prosecutor.
This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the FIR No.320/2014 of Police Station Sujangarh, District Churu.
It is noticed that a similar criminal misc. petition filed by one of the co-accused persons was dismissed by this Court on 16.10.2014 while observing that no case for quashing of FIR is made out.
Hence, this criminal misc. petition is also dismissed. However, the petitioner will be at liberty to file representation before the Investigating Officer and it is expected that the Investigating Officer will consider the same objectively. The stay petition is also dismissed.
[VIJAY BISHNOI],J.
Babulal/ 59