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Ramniwas Khatkar vs State Of Rajasthan
2021 Latest Caselaw 5859 Raj

Citation : 2021 Latest Caselaw 5859 Raj
Judgement Date : 1 March, 2021

Rajasthan High Court - Jodhpur
Ramniwas Khatkar vs State Of Rajasthan on 1 March, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3134/2019

1. Ramniwas Khatkar S/o Sh. Bodu Ram, Aged About 60 Years, R/o Village Tilanesh , Tehsil Degana , Distt. Nagaur

2. Misa Ram S/o Sh. Moda Ram, Aged About 42 Years, R/o Village Jaroda , Merta Road , Distt. Nagaur

3. Sampat Khatkar S/o Sh. Ramrakh, Aged About 27 Years, R/o Village Tilanesh , Tehsil Degana , Distt. Nagaur

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Smt. Parma Devi W/o Sh. Rekha Ram, Aged About 43 Years, R/o Village Tilanesh , Tehsil Degana , Distt. Nagaur

----Respondents

For Petitioner(s) : Mr. Surendra Singh Choudhary For Respondent(s) : Mr. Gaurav Singh, PP Mr. Manish Bhunwal

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

The matter comes up for orders on an interlocutory

application (No.01/2021) for early listing of the case. Today is the

date already fixed in the matter. Thus, the application is disposed

of as infructuous.

The instant misc. petition under Section 482 Cr.P.C. has been

filed by the accused petitioner seeking quashing of the FIR

No.87/2019 registered at the Police Station Degana, District

Nagaur.

Learned Public Prosecutor has submitted a factual report of

the Investigating Officer on record, as per which, offences have

(2 of 2) [CRLMP-3134/2019]

been found proved against the accused Misa Ram and Sampat,

whereas, the accused Ramniwas is not found involved in the case.

In this view of the matter, learned counsel Shri S.S.

Choudhary craves liberty to withdraw the instant misc. petition

reserving the petitioners' right to submit a representation to the

IO for ventilating their grievances. Representation, if any,

submitted by the petitioners shall be objectively considered.

With the above observations, the instant criminal misc.

petition as well as the stay application are disposed of with the

liberty prayed for.

(SANDEEP MEHTA),J 111-Devesh Thanvi/-

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