Ram Chander Singh vs State
2021 Latest Caselaw 18732 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3009/2020

Ram Chander Singh S/o Sh. Udai Singh Rajpurohit, Aged About 55 Years, R/o Akdara Sumerpur, Pali (Raj.).

----Petitioner Versus

1. State of Rajasthan, Through P.P.

2. Ram Singh S/o Sh. Kishan Singh, By Caste Rajput, R/o Sanderav, Tehsil Sumerpur, District Pali.

----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment

09/12/2021

None present for the petitioner even in the second round.

The present misc. petition has been filed under Section 482

Cr.P.C. on behalf of the petitioner for quashing the FIR

No.109/2020 registered at Police Station Sanderav, District Pali for

the offence under Sections 420, 406 and 384 of IPC.

Learned Public Prosecutor submits that as per the factual

report received, the charge-sheet in the present case has been

filed against the petitioner.

In view of the factual report submitted by the learned Public

Prosecutor, I am not inclined to accept the prayer of the petitioner

for quashing the FIR No.109/2020 registered at Police Station

Sanderav, District Pali.

Accordingly, the misc. petition is dismissed.

(VINIT KUMAR MATHUR),J

9-Shahenshah/-

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