Rajasthan High Court - Jodhpur
Pravinder Singh vs State Of Rajasthan on 21 September, 2022
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S. B. Criminal Misc(Pet.) No. 5494/2022
1. Pravinder Singh S/o Shri Balvant Singh, Aged About 44 Years, R/o Chak 37 Rb Tehsil Padampur District Sri Gananagar Raj.
2. Sukhvinder Singh S/o Shri Balvant Singh, Aged About 62 Years, R/o Chak 37 Rb Tehsil Padampur District Sri Gananagar Raj.
3. Gurmeet Singh S/o Shri Balveer Singh, Aged About 40 Years, R/o Chak 9 Mk, Ps Muklawa Tehsil Raisinghnagar District Sri Ganganagar Raj.
----Petitioners Versus
1. State Of Rajasthan, Through Pp
2. Gurdev Singh S/o Shri Karnail Singh, R/o Tamkot Tehsil Padampur Dist. Sri Ganganagar Raj.
----Respondents For Petitioner(s) : Mr. Trilok Joshi with Mr. Navneet Poonia For Respondent(s) : Ms. Anita Gehlot, P.P. JUSTICE DINESH MEHTA Order 21/09/2022
1. The present petition under Section 482 of the Criminal Procedure Code has been filed by the petitioners for quashment of FIR No.217/2022 registered at Police Station Padampur, District Sri Ganganagar, vide which allegations under Sections 420, 467, 468, 471 & 120-B of the Indian Penal Code have been levelled against the petitioners.
2. Having regard to the allegations made in the FIR, this Court deems it appropriate to direct the petitioners to join the investigation.
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3. The petitioners may file a representation within a period of ten days before the Investigating Officer, who shall consider the same in accordance with law.
4. In case the Investigating Officer comes to the conclusion that a cognizable offence is made out against the petitioners, he shall issue a notice to the petitioners as required under Section 41-A of the Code of Criminal Procedure.
5. The criminal misc. petition so also stay petition stands disposed of accordingly.
6. Needless to observe that the petitioners' remedy for taking appropriate action shall stand reserved.
(DINESH MEHTA),J 158-Inder/-
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