Citation : 2021 Latest Caselaw 5855 Raj
Judgement Date : 1 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6875/2019
1. Baldev Ram S/o Sh. Ramswaroop, Aged About 55 Years, By Caste Meghwal, R/o 42-Gg, Tehsil Sri Karanpur, District Sri Ganganagar (Rajasthan).
2. Shvi Shankar S/o Baldev Ram, Aged About 27 Years, By Caste Meghwal, R/o 42-Gg, Tehsil Sri Karanpur, District Sri Ganganagar (Rajasthan).
----Petitioners Versus
1. State, Through P.P
2. Gurdeep Singh S/o Harbans Singh, By Caste Majbi Sikh, R/o 42-Gg, Tehsil Sri Karanpur, District Sri Ganganagar (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Sushil Bishnoi For Respondent(s) : Mr. Anil Joshi, PP
HON'BLE MR. JUSTICE SANDEEP MEHTA
Judgment
01/03/2021
Learned counsel Shri Bishnoi submits that as charge-sheet
has been filed in the matter, the instant misc. petition filed for
quashing of the FIR No.159/2019, Police Station Kesarisinghpur,
District Sriganganagar has been rendered infructuous. He thus,
craves liberty that the petitioner may be allowed to raise all his
objections before the competent court at the appropriate stage.
Accordingly, the instant misc. petition is dismissed as
withdrawn with the liberty prayed for.
(SANDEEP MEHTA),J
8-Sudhir Asopa/-
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