Rajasthan High Court - Jodhpur
Prahlad Sharma vs State Of Rajasthan on 1 February, 2022
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 435/2022
1. Prahlad Sharma S/o Bhagirath Sharma, Aged About 78
Years, House No. 201, Mahadev Nagar, Balsamand,
Mandore, Distt. Jodhpur.
2. Pawan Sharma S/o Prahlad Sharma, Aged About 44
Years, House No. 201, Mahadev Nagar, Balsamand,
Mandore, Distt. Jodhpur.
3. Ramavtar Sharma S/o Prahlad Sharma, Aged About 41
Years, House No. 201, Mahadev Nagar, Balsamand,
Mandore, Distt. Jodhpur.
4. Ashok Sharma S/o Prahlad Sharma, Aged About 35 Years,
House No. 201, Mahadev Nagar, Balsamand, Mandore,
Distt. Jodhpur.
5. Sulochana Sharma W/o Pawan Sharma, Aged About 42
Years, House No. 201, Mahadev Nagar, Balsamand,
Mandore, Distt. Jodhpur.
6. Rajshree W/o Ramavtar Sharma, Aged About 32 Years,
House No. 201, Mahadev Nagar, Balsamand, Mandore,
Distt. Jodhpur.
7. Deepika Sharma W/o Ashok Sharma, Aged About 33
Years, House No. 201, Mahadev Nagar, Balsamand,
Mandore, Distt. Jodhpur.
8. Aryan Sharma S/o Pawan Sharma, Aged About 16 Years,
Minor Through His Natural Guardian Pawan Sharma, R/o
House No. 201, Mahadev Nagar, Balsamand, Mandore,
Distt. Jodhpur.
9. Smt. Shanti Devi Sharma W/o Prahlad Sharma, Aged
About 73 Years, House No. 201, Mahadev Nagar,
Balsamand, Mandore, Distt. Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Smt. Premlata Sharma W/o Ramniwas Sharma, House
No. 192, Mahadev Nagar, Balsamand, Mandore, Distt.
Jodhpur.
----Respondents
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(2 of 2) [CRLMP-435/2022]
For Petitioner(s) : Mr. Devilal R. Vyas (through VC)
For Respondent(s) : Mr. SK Bhati, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 01/02/2022 This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the FIR No.536/2021 of Police Station Udaimandir, District Jodhpur.
After attempting to argue on merits for quite some time, learned counsel for the petitioners has submitted that he wants to withdraw this criminal misc. petitioner, however, seeks liberty for the petitioners to move appropriate representation along with supporting documents before the Investigating Officer.
Accordingly, this criminal misc. petition is dismissed as withdrawn with the liberty sought for.
If any such representation is filed by the petitioners, it is expected that the Investigating Officer shall consider the same objectively and proceed further strictly in accordance with law.
(VIJAY BISHNOI),J 32-mohit/-
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