Khuman Nath vs State Of Rajasthan
2021 Latest Caselaw 669 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 43/2021

1. Khuman Nath S/o Babu Nath Kalbaliya, Aged About 25 Years, resident of Malikheda, Police Station Raypar, District Bhilwara.

2. Rumal Nath S/o Jodh Nath Kalbaliya, Aged About 22 Years, resident of Malikheda, Police Station Raypar, District Bhilwara.

3. Jodha Nath S/o Mithu Nath Kalbaliya, Aged About 45 Years, resident of Malikheda, Police Station Raypar, District Bhilwara.

4. Gokal Nath S/o Ratan Nath Kalbaliya, Aged About 62 Years, resident of Malikheda, Police Station Raypar, District Bhilwara.

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Suram Nath S/o Balak Nath Kalbeliya, resident of Jogras, Raypur, District Bhilwara, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Suresh Kumar Maru. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/01/2021

The instant criminal misc. petition under Section 482 Cr.P.C.

has been filed by the petitioners for quashing of FIR No.188/2020,

Police Station Raypur, District Bhilwara for offence under Section

366 of IPC.

After hearing learned counsel for the petitioners and taking

into consideration the material available on record, I am not

(2 of 2) [CRLMP-43/2021]

inclined to quash the FIR. However, liberty is granted to the

petitioners to file representation along with relevant documents

before the concerned Superintendent of Police within a period of

fifteen days. The Investigating Officer shall take up all the facts as

well as representation, if any, filed on behalf of the petitioners and

complete the investigation by considering them strictly in

accordance with law within a period of one month from the date of

filing of the representation.

The instant misc. petition filed by the petitioners is disposed

of accordingly.

Stay petition is also disposed of.

(MANOJ KUMAR GARG),J 75-Prashant/-

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