Surya Prakash vs State Of Rajasthan
2021 Latest Caselaw 12663 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6634/2019

Surya Prakash S/o Shri Roopa Ram Godara, Aged About 32 Years, Resident Of Rangariya, Tehsil Bhadra, District Hanumangarh.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Jaswant, Proprietor Of M/s. Tiwana Bee Farm, G.t. Road, Doraha, District Ludhiana.

3. Subhash Chandra Gupta S/o Tarachand, Branch Manager, State Bank Of India, Chhani Badi, Tehsil Bhadra, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. D.S. Thind For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

12/08/2021

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

filed on behalf of the petitioner seeking quashing of FIR

No.211/2018 registered at Police Station Bhirani, Hanumangarh

for offences under Sections 420, 467, 468, 471 & 120-B IPC.

As per the factual report placed on record by learned Public

Prosecutor, investigation has been completed and charge-sheet is

ready to be filed. However, the accused is intentionally avoiding

the compliance of the notices being sent to him under Section

41(1)(1) Cr.P.C. In this background, the IO is directed to take

(2 of 2) [CRLMP-6634/2019]

coercive measures to apprehend the accused and to present the

charge-sheet in the court concerned at the earliest.

Learned counsel Shri D.S. Thind does not press the instant

misc. petition which is dismissed as such. The stay application is

also dismissed.

(SANDEEP MEHTA),J

2-Sudhir Asopa/-

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