Neeraj Kumar Tiwari S/O Sh. Jai ... vs State Of Rajasthan
2021 Latest Caselaw 2614 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 2819/2021
Neeraj Kumar Tiwari S/o Sh. Jai Prakash Sharma, Aged About 40
Years, R/o 86/f-2, Maharaja Kishan Singh Nagar, Patrakar
Colony, Jaipur (Raj).
                                                        ----Accused/Petitioner
                                     Versus
State of Rajasthan, through Public Prosecutor
                                                                ----Respondent

For Petitioner(s) : Mr. Anurag Sharma For Respondent(s) : Mr. F.R. Meena, P.P.

Mr. Gyan Prakash Naval, ASP, Jaipur Rural, Dudu Mr. Harishankar Sharma, ACP, Jhotwara (West) Mr. Surendra Singh, SHO, Beawar Sadar,

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

05/07/2021

In this criminal miscellaneous petition under Section 482

CrPC for quashing the FIR No.0199 dated 29.12.2020 registered

at Police Station Srinagar, District Ajmer on the ground of being

hit by judgment of Hon'ble the Apex Court of India in case of T.T.

Antony versus State of Kerala & others and other

connected matters, (2001) 6 Supreme Court Cases 181,

learned Public Prosecutor, on instructions, submitted that the

State will carry out investigation clubbing all the three FIRs i.e.

No.0522 dated 28.12.2020 registered at Police Station Dudu,

District Jaipur Rural, FIR No.0199 dated 29.12.2020 registered at

Police Station Srinagar, District Ajmer and FIR No.449 dated

29.12.2020 registered at Police Station Vishwakarma, District

Jaipur (West) and treating the same as one case.

(2 of 2) [CRLMP-2819/2021]

In view thereof, this criminal miscellaneous petition is

disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/49

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