Rajasthan High Court - Jodhpur
Robin Singh Saini vs State Of Rajasthan on 26 July, 2022
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4571/2022 Robin Singh Saini S/o Sh. Gordhanlal Saini, Aged About 25 Years, Front Of Rathi Petrol Pump, Kishangarh Road, Parbatsar, Nagaur.
----Petitioner Versus
1. State Of Rajasthan, Through Pp
2. Shankar Lal S/o Sh. Harji Ram, Aged About 47 Years, Kinsariya, Parbatsar, Nagaur.
----Respondents For Petitioner(s) : Mr. Ramdeen Choudhary For Respondent(s) : Mr. SK Bhati, PP JUSTICE DINESH MEHTA Order 26/07/2022
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.0176 dated 05.07.2022, registered at P.S. Parbatsar, District Nagaur vide which allegations under Sections 420 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, who shall consider the same in accordance with law.
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(2 of 2) [CRLMP-4571/2022]
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 160-pooja/-
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