Raghuveer vs State
2021 Latest Caselaw 12662 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 243/2020

1. Raghuveer S/o Shri Bhanwar Lal, Aged About 27 Years, By Caste Sargara, R/o Village Choti Khatu, Tehsil Dedwana, District Nagaur.

2. Ranveer Sargara S/o Shri Bhanwar Lal, Aged About 25 Years, By Caste Sargara, R/o Village Choti Khatu, Tehsil Dedwana, District Nagaur.

----Petitioners Versus

1. State, Through P.P.

2. Bhanwar Singh S/o Shri Rewat Singh, By Caste Rajput, R/o Koniyada, Tehsil Dedwana, District Nagaur.

----Respondents

For Petitioner(s) : None present. For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

12/08/2021

The case was called out twice but no one has appeared to

argue the matter.

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

filed by the accused petitioners seeking quashing of FIR

No.28/2019 registered at Police Station Khunkhuna District

Nagaur for the offences under Sections 420 & 406 IPC.

Learned Public Prosecutor has placed on record the IO's

factual report as per which, the offences have been found proved

only against the accused-petitioner Raghuveer and the

Investigating Officer had already chalked out a charge-sheet way

(2 of 2) [CRLMP-243/2020]

back in the month of December, 2019 which was to be filed in the

court concerned.

In this view of the matter, the instant misc. petition as well

as the stay application are dismissed for want of prosecution. The

IO shall file the charge-sheet against the accused-petitioner

Raghuveer in the court concerned within next thirty days. Copy of

this order shall be communicated by learned Public Prosecutor to

Investigating Officer forthwith.

(SANDEEP MEHTA),J 6-Sudhir Asopa/-

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