Lakshman Singh Jhala vs State Of Rajasthan
2021 Latest Caselaw 12631 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1753/2020

Lakshman Singh Jhala S/o Amar Singh Jhala, Aged About 38 Years, By Caste Jhala, R/o Kumbha Mangri, Brahmino Ka Guda, Amberi, Udaipur, District Udaipur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through P.P

2. Shefali Joshi D/o Durgesh Joshi, Aged About 29 Years, Brahmino Ka Guda, Amberi, Udaipur, District Udaipur (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Tushar Moad For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Dhirendra Singh

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

12/08/2021

The instant misc. petition under Section 482 Cr.P.C. has been

preferred on behalf of the petitioner Laxman Singh Jhala seeking

quashing of FIR No.201/2020 registered at Police Station Sukher

District Udaipur for offences under Sections 452, 354, 376, 511,

427, 120-B, 447 and 149 IPC.

On a perusal of the factual report submitted by learned

Public Prosecutor, it is manifest that the IO has not found the

offence under Section 376 IPC made out. Furthermore, the

petitioner has not been found involved in the offences and the

chargesheet has been filed against thirteen other accused persons

for the remaining offences.

(2 of 2) [CRLMP-1753/2020]

In view of above, nothing survives for consideration of this

Court in this misc. petition, which is disposed of as infructuous.

Stay application is also disposed of.

(SANDEEP MEHTA),J 16-Sudhir Asopa/-

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