Koja Ram vs State
2021 Latest Caselaw 12762 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 379/2020

Koja Ram S/o Shri Mangi Lal, Aged About 35 Years, Resident Of Rai Ka Bagh, Kuchera Raod, Sankhwas, District Nagaur.

----Petitioner Versus

1. State, Through PP

2. Nain Singh Rajput S/o Raghuvir Singh, Resident Of Sankhwas, P.s. Bhawanda District Nagaur.

----Respondents

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

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

13/08/2021

The instant misc. petition has been filed by the accused-

petitioner Koja Ram with a prayer to quash the proceedings of the

FIR No.04/2020 registered at Police Station Bhawanda, District

Nagaur to his extent.

On going through the contents of the impugned FIR and the

factual report submitted by learned Public Prosecutor, it is

apparent that the petitioner Koja Ram is specifically named in the

FIR as being one of the members of the unlawful assembly which

brutally assaulted the complainant party causing grievous life

threatening injury to Bheru Singh.

The ground averred in the petition that cross-cases have

been registered inter se between the parties in relation to the

same incident cannot be considered to be a reason to quash the

(2 of 2) [CRLMP-379/2020]

impugned FIR by exercising inherent powers of this Court.

According the misc. petition is dismissed as being devoid of merit.

The stay application is also dismissed.

Copy of this order shall be communicated by the learned

Public Prosecutor to the IO forthwith.

(SANDEEP MEHTA),J 3-Sudhir Asopa/-

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