Mahendra Singh vs State Of Rajasthan
2021 Latest Caselaw 5970 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5446/2019

Mahendra Singh S/o Bhanwar Lal, Aged About 54 Years, B/c Mali, R/o Plot No. 3, Paota C Road, Jodhpur City East (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through P.P

2. Jitendra Singh S/o Ramkishan Mor, Baroda, Barada, Sonipat, Haryana.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Rajpurohit For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

By way of this criminal misc. petition, the petitioner seeks quashing of FIR No.120/2019, registered at Police Station Banar, Jodhpur City (East).

Learned Public Prosecutor has submitted a factual report of the IO on record as per which, the charge-sheet has been filed against the petitioner for the offences under Sections 420, 406, 467, 468 & 471 IPC.

In view of the above development, leaving the petitioner at liberty to raise all his objections before the trial court at the stage of framing of charges and requiring the trial court to deal with the objections of the petitioner by passing a reasoned order, the instant misc. petition is disposed of.

(SANDEEP MEHTA),J

115-Sudhir Asopa/-

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