Rajasthan High Court - Jodhpur
Chail Singh vs State Of Rajasthan on 16 November, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 7578/2022
Chail Singh S/o Vagat Singh, Aged About 45 Years, Vill. Aashana,
Teh. Sayla, Dist. Jalore.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Kanhaiya Lal S/o Ghisa Lal, Rawatkhera, Jahajpur,
Bhilwara, At Present Residing At Sayla, Dist. Jalore.
----Respondents
For Petitioner(s) : Mr. Abhishek Charan
For Respondent(s) : Mr. Gaurav Singh, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order 16/11/2022 A bare perusal of the FIR reveals commission of cognizable offence which requires investigation. No ground has been raised which may persuade this Court to quash the investigation and the FIR at this stage.
Accordingly, the instant misc. petition is dismissed. The stay petition also stands dismissed.
(FARJAND ALI),J 99-Arti/-
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