Rajasthan High Court - Jaipur
Tara Singh Foozdar And Ors vs State Of Rajasthan Through Pp on 8 April, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 5483/2016
1. Tara Singh Foozdar Son Of Shri Shiv Ram Singh, R/o
Village And Post Kalsara Tehsil Bayana District Bharatpur
Raj.
2. Sher Singh Son Of Shri Sampat Singh, R/o Nrasingh
Colony, Ganj Khedli, Ward No.17, Tehsil Kathumar District
Alwar.
3. Ashok Kumar Yadav Son Of Shri Prabhu Dayal Yadav, R/o
Devthala Niwana Chomu, Jaipur.
4. Sheosingh Saini Son Of Shri Hattiram, R/o Village Dhund
Tehsil Mahuwa District Dausa.
5. Hemant Kumar Kumawat Son Of Shri Gangaram
Kumawat, R/o Village Post Tigariya Tehsil, Chomu District
Jaipur.
6. Anil Kumar Saini Son Of Shri Ramji Lal, R/o Village
Shahdaka Tehsil Laxmangarh District Alwar
7. Ram Kishore Kumawat Son Of Shri Madan Lal Kumawat,
R/o Mahakala Via Samod Tehsil Chomu District Jaipur.
8. Radheyshayam Khata Son Of Ramswaroop Gurjar, R/o
Bada Wazidpur Tehsil Nadauti District Karoli
----Petitioners
Versus
The State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Vikas Saini, Adv.
For Respondent(s) : Mr. R.C. Choudhary, PP
HON'BLE MR. JUSTICE G R MOOLCHANDANI
Order
08/04/2019
Present petition has been preferred praying for passing
directions in respect of FIR No.154/2016 P.S. Jalupura Jaipur
(North) for fair and impartial investigation. Factual report No.2330
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(2 of 2) [CRLMP-5483/2016]
dated 08.04.2019 placed on record by learned Public Prosecutor
discloses that charge-sheet No.72/2017 dated 31.03.2017 has been filed against accused Pushpendra Singh Baghel son of Shri Krishna Pratap Singh Baghel for the offence punishable under Sections 420, 406, 120B of IPC and challan has been filed under the provisions of Section 299 Cr.P.C. on 08.06.2017 against the wife of Pushpendra Singh Smt. Pushpanjali Baghel in the Court of ACMM No.2, Jaipur Metro.
In view of it, instant petition stands disposed of.
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