Navneet Panwar vs State Of Rajasthan
2021 Latest Caselaw 11122 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2033/2021

Navneet Panwar S/o Sh. Kishna Ram, Aged About 26 Years, R/o Village Lanela, Tehsil And Dist. Jaisalme (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Manohari W/o Sh. Kana Ram D/o Sh. Keshra Ram, B/c Bheel, R/o Housing Board, Jaisalmer (Raj.)

----Respondents

For Petitioner(s) : Mr. KL Chouhan For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Girdhar Singh Bhati

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

19/07/2021

1. In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

2. The petitioner has preferred this criminal misc. petition

under Section 482 Cr.P.C., for the following relief :-

"It is, therefore, most humbly and respectfully prayed that this criminal misc. petition under Section 482 Cr. P.C., may kindly be accepted and allowed and the FIR bearing No.38/2021 at Police Station Mahila Thana, District Jaisalmer may kindly be quashed and set aside and the petitioner may be exonerated for the offences under Sections 420, 403, 376(2)(N) IPC and the I.O. may be directed not to take any coercive action against the petitioner in pursuance of the annexed FIR. Or any other order which is in favour of the petitioner may kindly be passed in the interest of justice."

(2 of 2) [CRLMP-2033/2021]

3. Counsel for the petitioner at the outset submits that the

petitioner may be allowed to give representation alongwith

relevant documents and case-laws relied upon to the

Superintendent of Police, Jaisalmer for his consideration.

4. Accordingly, this misc. petition is disposed of with a direction

to the Superintendent of Police, Jaisalmer to consider

representation of the petitioner in light of judgment passed by

Hon'ble Supreme Court in the case of Dr. Dhruvaram Murlidhar

Sonar Vs. The State of Maharashtra & Ors., (Criminal Appeal

No.1443 of 2018), decided on 22.11.2018; judgment passed by

this Court in Sachin Sukhla Vs. State of Rajasthan & Anr., (S.B.

Criminal Misc. Petition No.2092/2019, decided on 05.01.2021 ;

Hon'ble Supreme Court in the case of Maheshwar Tigga Vs. State

of Jharkhand (Criminal Appeal No.635 of 2020), decided on

28.09.2020 and judgment passed by this Court in Anup K. Paul

Vs. State of Rajasthan & Anr., reported in 2016 Crl. L.J. 509 while

concluding the investigation, strictly in accordance with law.

(DR. PUSHPENDRA SINGH BHATI),J

113-Nirmala/Sanjay-

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