Rajasthan High Court - Jaipur
Sorab Khan vs State Of Rajasthan And Anr on 9 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. 6595/2016
Sorab Khan
----Petitioner
Versus
State Of Rajasthan And Anr
----Respondent
For Petitioner(s) : Mr. R.B. SHarma For Respondent(s) : Mr. R.C. Choudhary, PP HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 09/04/2019 To quash FIR No. 621/2016 for the offences punishable under Section 272, 273 and 420 of IPC, instant petition has been preferred, as per the factual report furnished by learned Public Prosecutor, the investigating officer has already furnished charge- sheet No. 693/2016 before the court of Additional Chief Judicial Magistrate, Alwar on 03.04.2017.
To ascertain the pendency of the trial, learned counsel for the petitioner is directed to file certified copy of the last order- sheet of the trial.
List on 30.04.2019.
(G R MOOLCHANDANI),J ashu /64 (Downloaded on 27/06/2019 at 11:25:40 PM) Powered by TCPDF (www.tcpdf.org)