Mahendra Meena vs State Of Rajasthan
2021 Latest Caselaw 2203 Raj/2

Citation : 2021 Latest Caselaw 2203 Raj/2
Judgement Date : 9 March, 2021

Rajasthan High Court

Mahendra Meena vs State Of Rajasthan on 9 March, 2021

Bench: Manoj Kumar Garg

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                             S.B. Criminal Miscellaneous (Petition) No. 433/2021

                                   Mahendra Meena, Assistant Accounts Officer, Office Of Additional
                                   District Project Coordinator, District Jhalawar (Rajasthan)
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan, Through Public Prosecutor.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Kapil Gupta, Adv. For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/03/2021 The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing of FIR No.291/2020, Police Station Anti Corruption Bureau Kota (Rural) and Police Station Chief Head Quarter Centre Anti-Corruption Bureau, Jaipur for offences under Sections 7, 7A of PC Act (Amended) and Section 120B IPC.

After hearing learned counsel for the petitioner and taking into consideration the material available on record, I am not inclined to quash the FIR. However, liberty is granted to the petitioner to file a representation alongwith relevant documents before the concerned Superintendent of Police within a period of fifteen days from today. The S.P. concerned shall take up all the facts as well as representation, if any, filed on behalf of the petitioner 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 petitioner is disposed of accordingly.

Stay petition is also disposed of.

However, liberty is granted to the petitioner to file fresh petition, if any occasion so arises.

(MANOJ KUMAR GARG),J

MS /182