Rajasthan High Court - Jodhpur
Valaram Jaat vs State Of Rajasthan on 13 July, 2022
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3342/2022
1. Valaram Jaat S/o Sheraram, Aged About 32 Years, R/o Owner Of Suman Hotel Balotra Dist. Barmer
2. Mahendra Singh S/o Koop Singh, Aged About 30 Years, R/o Mananavas Pacchpadra Dist. Barmer
----Petitioners Versus
1. State Of Rajasthan, Through Pp
2. Somati W/o Jagdish, Aged About 36 Years, R/o Behind Akadiya Mahadev Temple Balotra Distt. Barmer
----Respondents For Petitioner(s) : Mr. Devendra Singh Rathore For Respondent(s) : Mr. S.K. Bhati, PP JUSTICE DINESH MEHTA Order 13/07/2022
1. By way of the present petition under Section 482 of Criminal Procedure Code, the petitioners have challenged the F.I.R.
No.575/2021, registered at P.S. Balotra, District Barmer on the ground that the same has been lodged vindictively.
2. After arguing for some time, learned counsel for the petitioners, seeks permission to withdraw the present petition with a liberty to put forth their defence by way of representation along with documentary and other evidence before the Investigating Officer.
3. In case such representation is submitted, the Investigating Officer shall consider the same, in accordance with law.
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4. The present petition stands dismissed as withdrawn.
5. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J 198-skm/-
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