Mukesh Joshi And Ors vs State And Anr
2021 Latest Caselaw 12305 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3610/2017

1. Mukesh Joshi S/o Shri Navratan Mal Joshi, By Caste Brahmin, Chhoti Khatu, District-Nagaur.

2. Sampat Singh S/o Shri Bhanwar Singh, By Caste Rajput, R/o Chhoti Khatu, Khunkhuna, District-Nagaur.

3. Kishore Singh S/o Shri Padam Singh, By Caste Rajput, R/o Chhoti Khatu, Khunkhuna, District-Nagaur.

4. Bhanwar Singh S/o Shri Rewant Singh, By Caste Rajput, R/o Koniyada, Khunkhuna, District-Nagaur.

5. Ranveer Singh S/o Shri Kalyan Singh, By Caste Rajput, R/o Chhoti Khatu, Khunkhuna, District-Nagaur.

6. Raju Marothiya S/o Shri Trilok Chand, By Caste Marothiya, R/o Chhoti Khatu, District-Nagaur.

----Petitioners Versus

1. State Of Rajasthan Through S.h.o., Police Station Khunkhuna, District Nagaur.

2. Om Prakash S/o Shri Bajrang Singh, Chhoti Khatu, Khunkhuna, District-Nagaur.

----Respondents

For Petitioner(s) : Mr. Dhirendra Singh Mr. Jagdish Bishnoi For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/08/2021

The instant misc. petition has been filed by the petitioners

seeking quashing of FIR No.142/2017 registered at Police Station

Khunkhuna, District Nagaur for the offences under Sections 147,

148, 323, 336, 427, 332 and 353 IPC and under Section 3 of the

PDPP Act.

(2 of 2) [CRLMP-3610/2017]

Learned Public Prosecutor has placed on record the factual

report as per which, charge-sheet was filed in the court concerned

on 08.01.2018. A report has been received from the Sessions

Court, Didwana as per which, the matter is posted for arguments

on charge.

In this view of the matter, giving liberty to the petitioners to

raise all their objections before the trial court at the stage of

framing of charges and thereafter if so required, the misc. petition

is disposed of. The stay application is also disposed of.

(SANDEEP MEHTA),J 39-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)