Rajasthan High Court - Jaipur
Abdul Wahid S/O Rahim Bux vs State Of Rajasthan on 25 October, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 6697/2018
1. Abdul Wahid S/o Rahim Bux, Aged About 64 Years.
2. Jakir S/o Abdul Wahid, Aged About 30 Years.
3. Nasir S/o Abdul Wahid, Aged About 25 Years.
4. Barkat S/o Abdul Wahid, Aged About 36 Years.
5. Meraj S/o Abdul Wahid, Aged About 32 Years
All B/c Muslim, R/o Brahampuri, Behind Chhoti Masjid,
Bundi.
----Petitioners
Versus
1. State Of Rajasthan, Through PP
2. Sameer Javed S/o Abdul Rahim B/c Ansari Muslim, R/o
Brahampuri, Ps Kotwali, District Bundi.
----Respondents
For Petitioner(s) : Mr. Shamsuddin Ansari
For Respondent(s) : Ms. Meenakshi Pareek PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
-/Order/-
25/10/2018
The present petition has been filed under Section 482
Cr.P.C. seeking quashing of FIR No. 362/2018, registered at Police
Station Kotwali, Bundi for the offences under Sections 143, 323
and 341 IPC.
During the course of arguments, the learned counsel
for the petitioners has restricted his prayer to urge that the
investigating officer be directed to take into consideration the
version of the petitioners and the documents in support thereof.
The learned Public Prosecutor has submitted that in
case petitioners appear before the investigating officer and project
(2 of 2) [CRLMP-6697/2018]
their version and produce document in support thereof, the same
shall be duly considered by the investigating officer. The learned
Public Prosecutor has assured that the investigating officer shall
act fairly and impartially.
The learned counsel for the petitioners has submitted
that the present petition be disposed of in terms of the statement
made by the learned Public Prosecutor.
Ordered accordingly.
(KANWALJIT SINGH AHLUWALIA),J Mak/-
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