Rajasthan High Court - Jodhpur
Jagdish Lal Barolia vs State Of Rajasthan (2023/Rjjd/010850) on 19 April, 2023
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2023/RJJD/010850]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1936/2021
Dilip Mathur S/o Shri Om Prakash Mathur, Aged About 54 Years,
By Caste Mathur, R/o RIICO Colony, Abu Road, District Sirohi,
Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan-State, Through P.p.
2. Mahendra Singh Choudhary S/o Shri Buddha Ram,
Commissioner Municipal Council, Sirohi.
----Respondents
S.B. Criminal Misc(Pet.) No. 923/2021
Tararam Mali S/o Sh. Ramji, Aged About 53 Years, R/o Near
Naya Bazar, Ward No. 11, Sirohi.
----Petitioner
Versus
1. State Of Rajasthan
2. Mahendra Singh Choudhary S/o Sh. Buddha Ram,
Commissioner, Municipal Council, Sirohi.
----Respondents
S.B. Criminal Misc(Pet.) No. 1068/2021
Ram Lal Parihar S/o Shri Dana Ram, Aged About 60 Years,
resident of Village And Post Bharja, Tehsil Pindwara, District
Sirohi.
----Petitioner
Versus
1. The State Of Rajasthan
2. Mahendra Singh Choudhary S/o Shri Buddha Ram,
Commissioner, Municipal Council, Sirohi.
----Respondents
S.B. Criminal Misc(Pet.) No. 1069/2021
Madan Dutta S/o Sh. Ratan Lal, Aged About 60 Years, By
Caste Sargara, R/o Falna, District Pali (Raj.), The Then Ldc
In Municipal Board, Sirohi.
----Petitioner
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[2023/RJJD/010850] (2 of 3) [CRLMP-1936/2021]
Versus
1. State Of Rajasthan
2. Madan Singh Choudhary S/o Sh. Budharam,
Commissioner, Municipal Board, Sirohi. (wrongly
written)
----Respondents
S.B. Criminal Misc(Pet.) No. 1478/2021
Jagdish Lal Barolia S/o Sh. Ashu Lal Barolia, Aged About
63 Years, R/o Jatiyo Ka Mohalla, Bisalpur, Teh. Bali Dist.
Pali, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Mahendra Singh Choudhary S/o Sh. Buddha Ram,
Commissioner Municipal Council, Sirohi.
----Respondents
For Petitioner(s) : Mr.Deepak Choudhary, Adv.
Mr.C.S.Kotwani, Adv.
Mr.Pradeep Kumar Shah, Adv.
For Respondent(s) : Mr.M.A.Siddiqui, GA-cum-AAG assisted
by Mr.A.R.Malkani, Asstt. Counsel
Mr.Kuldeep Prajapat for Mr.Rajesh
Parihar, Adv.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 19/04/2023 The instant misc. petitions under Section 482 Cr.P.C. have been filed by the accused-petitioners for quashing of FIR No.34/2021 registered at P.S. Sirohi, Distt. Sirohi for offence under Sections 420, 409 & 120-B of IPC.
After hearing the learned counsel for the parties and taking into consideration the material available on record, I am not (Downloaded on 19/04/2023 at 11:37:24 PM) [2023/RJJD/010850] (3 of 3) [CRLMP-1936/2021] inclined to quash the FIR. However, liberty is granted to the petitioners to file representation along with documents before the concerned Superintendent of Police and the Investigating Officer within a period of fifteen days from today, who shall consider all the facts as well as contentions raised in the representation and complete the investigation strictly in accordance with law. For a period of six weeks from today, the petitioners shall not be arrested in FIR No.34/2021 registered at P.S. Sirohi, Distt. Sirohi.
The instant misc. petitions are disposed of accordingly. Stay applications are also decided accordingly.
(MANOJ KUMAR GARG),J 184, 195, 196, 197, 204, NK/-
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