Rajasthan High Court - Jaipur
Ramzan Khan S/O Shri Samla Khan vs State Of Rajasthan Through Pp on 30 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4080/2018
Ramzan Khan S/o Shri Samla Khan , Aged About 40 Years, R/o
Sanchalak, Rankers Point, Behind Ganpati Cinema, Infront Of
Vardan Eye Hospital, Tijara, District Alwar (Raj.)
----Petitioner
Versus
1. State Of Rajasthan Through Pp , Jaipur
2. Chunni Lal S/o Shri Malook Chand , R/o Flat No. G-5,
Trehan Society, Village Thada, Bhiwadi, Tehsil And District
Alwar (Raj.)
----Respondents
For Petitioner(s) : Mr Devendra Sharma
For Respondent(s) : Mr. Prakash Thakuriya PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
-/Order/-
30/07/2018
The present petition has been filed under Section 482
Cr.P.C. seeking quashing of FIR No. 380/2018, registered at Police
Station Tijara, Alwar for the offences under Sections 409, 418 and
420 IPC.
During the course of arguments, the learned counsel
for the petitioner has restricted his prayer to urge that the
investigating officer be directed to take into consideration the
version of the petitioner and the documents in support thereof.
The learned Public Prosecutor has submitted that in
case petitioner appear before the investigating officer and project
his version and produce document in support thereof, the same
shall be duly considered by the investigating officer. The learned
(2 of 2) [CRLMP-4080/2018]
Public Prosecutor has assured that the investigating officer shall
act fairly and impartially.
The learned counsel for the petitioner has submitted
that the present petition be disposed of in terms of the statement
made by the learned Public Prosecutor.
Ordered accordingly.
(KANWALJIT SINGH AHLUWALIA),J Mak/-
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