Rajasthan High Court - Jodhpur
Ramesh Kumar @ Ramzan Khan vs State Of Rajasthan on 19 November, 2019
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 6183/2019
Ramesh Kumar @ Ramzan Khan S/o Jabbar Khan, Aged About
35 Years, By Caster Kotwal Musalman, R/o Mandvala, Tehsil And
District Jalore.
----Petitioner
Versus
1. State Of Rajasthan
2. Chuna Ram S/o Shri Pomaji Choudhary, resident of
Nimblana, Tehsil And District Jalore.
----Respondents
For Petitioner(s) : Mr.Sravan Shainee, Adv.
For Respondent(s) : Mrs.Rajlaxmi Singh Choudhary, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 19/11/2019 The instant misc. petition under Section 482 Cr.P.C. has been filed by the accused-petitioner for quashing of FIR No.0491/2019 dt. 15.10.2019 registered at Police Station Kotwali, Jalore for offence under Sections 406, 420 IPC.
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 petitioner to file representation before the concerned Investigating Officer within a period of fifteen weeks from today. The Investigating Officer shall consider all the facts as well as contentions raised in the representation and complete the investigation by considering them strictly in accordance with law. (Downloaded on 19/11/2019 at 08:48:42 PM)
(2 of 2) [CRLMP-6183/2019] The instant misc. petition is disposed of accordingly. Stay application is also decided accordingly.
(MANOJ KUMAR GARG),J 131-NK/-
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