Rajasthan High Court - Jodhpur
Puneet Khaturiya vs State Of Rajasthan on 14 February, 2022
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 6607/2021
Puneet Khaturiya S/o Kishore Kumar, Aged About 25 Years, R/o
447, Hiranmagari, Sector No. 11, Udaipur.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Nana Lal, Assistant Sub Inspector, Police Station
Hiranmagari, Udaipur, R/o Nandwel, Mawli, Udaipur.
----Respondents
For Petitioner(s) : Mr. Praveen Bhati
For Respondent(s) : Mr. Gaurav Singh, P.P.
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 14/02/2022 The instant criminal miscellaneous petition under Section 482 CrPC has been preferred by the accused petitioner seeking quashing of the FIR No.368/2021 registered at the Police Station Hiranmagari, District Udaipur for the offences punishable under Sections 420 IPC, 66 of the IT Act and Section 13 of the Rajasthan Public Gambling Ordinance Act, 1949.
Learned Public Prosecutor has placed on record a factual report of the Investigating Officer, as per which, investigation has been concluded and a charge-sheet has been chalked out against the accused petitioner.
In this view of the matter, requiring the Investigating Officer to file the result of investigation in the court concerned forthwith in terms of the factual report submitted in this court, the instant criminal miscellaneous petition is disposed as infructuous (Downloaded on 14/02/2022 at 08:53:31 PM) (2 of 2) [CRLMP-6607/2021] with liberty to the petitioner to raise all permissible objections before the trial court at the appropriate stage of proceedings. A copy of this order shall be provided to the learned Public Prosecutor for onward transmission to the Investigating Officer for compliance.
(SANDEEP MEHTA),J 15-Pramod/-
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