Vikas Bubkiya vs State Of Rajasthan
2021 Latest Caselaw 12237 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1953/2019

Vikas Bubkiya S/o Paras Mal Bubkiya, Aged About 40 Years, R/o Dhanmandi, District Pali (Raj.)

----Petitioner Versus State Of Rajasthan, Through Pp And Mr. Ram Lal S/o Shehsaram, Currently Assistant Fire Officer, Nagar Parishad, Pali, Kotwali Pali, District Pali, Rajasthan.

----Respondent

For Petitioner(s) : Mr. Vineet Jain For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/08/2021

The instant misc. petition has been filed on behalf of the

petitioner seeking quashing of FIR No.178/2019 registered at PS

Kotwali, Pali.

Learned Public Prosecutor has placed on record the IO's

factual report as per which, the offence under Section 380 IPC has

been found proved only against the accused Dilip Gadiya S/o Shri

Kisturchand. Two accused persons namely Vishal Kothari and

Narayan Singh were arrested in this case. Their discharge has

been sought under Section 169 Cr.P.C.

In view of above, the instant misc. petition as well as the

stay application are dismissed as having rendered infructuous.

(SANDEEP MEHTA),J 2-Sudhir Asopa/-

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