Rajasthan High Court - Jodhpur
Kheta Ram vs State Of Rajasthan on 23 January, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 366/2019
1. Kheta Ram S/o Bharu Ram, Aged About 43 Years, R/o
Nayi Kamthayi, Gram Panchayati Kamthayi, Tehsil And
Police Station- Sindhari, District Barmer.
2. Nawala Ram S/o Sidha Ram, Aged About 48 Years,
Profession- Government Teacher, R/o Nayi Kamthayi,
Gram Panchayati Kamthayi, Tehsil And Police Station-
Sindhari, District Barmer.
3. Moola Ram S/o Sidha Ram, Aged About 65 Years, Retired
Forest Guard, R/o Bedpana, Gram Panchayati Sindhari
Chourisa, Police Station Sindhari, District Barmer.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Sho, Police Station, Sindhari, District Barmer.
3. Amra Ram S/o Patta Ram, Aged About 45 Years, R/o Nayi
Kamthayi, Sindhari, District Barmer.
----Respondents
For Petitioner(s) : Mr. M.M. Dhera
For Respondent(s) : Mr. JP Bhardwaj, Public Prosecutor
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 23/01/2019
1. The petitioners have preferred this misc. petition under Section 482 of Cr. P.C. for quashing of FIR No.143/2018 lodged qua them at P.S. Sindhari, District Barmer for the offence under Sections 467, 468, 471, 417, 419, 420 and 120-B IPC.
2. Counsel for the petitioners submit that the FIR impugned is nothing but an outcome of election dispute whereby it is alleged Heero Devi, who was defeated candidate of Sarpanch (Downloaded on 04/06/2021 at 09:48:34 PM) (2 of 3) [CRLMP-366/2019] of Gram Panchayat, Nayi Kamthayi. The allegation is that she has forged her TC. Learned counsel for the petitioner submits that the petitioners are mere relatives of Heero Devi and the charges of wrongly declaration and giving of false information is only against Heero Devi, who was a candidate for Sarpanch post.
3. Learned counsel for the petitioner submits that the petitioner wants to submit a representation alongwith all the relevant documents before the concerned investigating authority to redress the issue.
4. Learned Public Prosecutor assures this Court that if the petitioner submits a representation along with all the necessary documents before the concerned investigating authority within a period of ten days from today, then the same shall be considered and decided strictly in accordance with law, before completing the investigation.
5. In light of the aforesaid assurance given by learned Public Prosecutor, the present misc. petition is disposed of with a direction to the concerned investigating authority that in case the petitioner submits a representation along with all the necessary documents before it within a period of ten days from today, then the same shall be considered and decided before completing the investigation, strictly in accordance with law and as per the assurance given by the learned Public Prosecutor.
6. In the peculiar facts of the case, it would be appropriate to grant protection from arrest to the petitioner as it will be a waste of energy and resources of the Police Department to run after the accused to complete the related investigation and without protection it would also cause un-necessary hardship to (Downloaded on 04/06/2021 at 09:48:34 PM) (3 of 3) [CRLMP-366/2019] the accused, who deserves a basic opportunity of explaining his case before the Investigating Authority without fear of arrest. The Investigating Officer, however, shall have the liberty of custodial interrogation after giving 15 days' notice before arrest if required. In the interest of justice and the facts and circumstances noted by this Court, the limited protection is justified. Therefore, if during the investigation, the concerned investigating authority needs to arrest the petitioner, then the petitioner shall be given 15 days' notice before making such arrest. The petitioner shall be required to join the investigation. The petitioner shall be at liberty to approach this Court again, in case need arises.
(DR. PUSHPENDRA SINGH BHATI)J. Sanjay (Downloaded on 04/06/2021 at 09:48:34 PM) Powered by TCPDF (www.tcpdf.org)