Ashok Pareek vs State
2021 Latest Caselaw 12734 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2936/2020

1. Ashok Pareek S/o Shri Harishchandra, Aged About 35 Years, By Caste Brahmin, R/o Baidnath Road, Kaliberi, Soorsagar, Jodhpur.

2. Ganjendra Vaishnav S/o Ramdas Vaishnav, Aged About 40 Years, B/c Brahmin, R/o C-89, Kamla Nehru Nagar, Jodhpur (Raj.).

----Petitioners Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. N.K. Bohra (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

13/08/2021

After arguing the matter for some time, learned counsel Shri Bohra submits that in the event of charge-sheet being filed, the petitioners may be given liberty to raise all arguments on facts as well as law before the trial court at the stage of framing of charges who may be directed to deal with such arguments by a reasoned order. With this liberty, Shri Bohra does not press the instant criminal misc. petition.

Learned Public Prosecutor does not object to such submissions.

Accordingly, the instant misc. petition which has been preferred by the petitioners with a prayer to quash the FIR No.152/2018 registered at PS Boranada is dismissed as not pressed with the liberty prayed for.

(SANDEEP MEHTA),J 9-Sudhir Asopa/-

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