Jaswant Singh Rawat vs State
2021 Latest Caselaw 12737 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1197/2020

Jaswant Singh Rawat S/o Shri Bhur Singh, Aged About 33 Years, Village Bavdi Guar, Kushalpura, Tehsil Bheem, District Rajsamand.

----Petitioner Versus

1. State, Through P.p.

2. Onkar Singh S/o Shri Pancham Singh, Aged About 45 Years, Malton Ki Ver, Todgarh, Ajmer At Present Head Constable, Police Station Bheem, District Rajsamand.

----Respondents

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

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

13/08/2021

The instant misc. petition under Section 482 Cr.P.C. has been filed by the accused petitioner Jaswant Singh Rawat seeking quashing of FIR No.33/2020 registered at Police Station Bheem District Rajsamand for offences under Sections 19/54 and 19/54A of the Excise Act.

Learned Public Prosecutor has placed on record the factual report which indicates that charge-sheet had been chalked out way back on 25.12.2020.

In this background, leaving the petitioner at liberty to raise all his permissible objections before the trial court at the stage of framing of charges, the instant misc. petition is dismissed as being devoid of merit. The stay application is also dismissed.

(SANDEEP MEHTA),J 8-Sudhir Asopa/-

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