Ganpat Singh vs State
2021 Latest Caselaw 6269 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4032/2020

Ganpat Singh S/o Ugam Singh, Aged About 25 Years, B/c Rajput, R/o Khandap, Tehsil Samdari, District Barmer.

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

02/03/2021

By way of this criminal misc. petition under Section 482

Cr.P.C., the petitioner seeks quashing of the proceedings arising

out of FIR No.167/2019, registered at Police Station Samdari,

District Barmer.

Learned Public Prosecutor has placed on record the IO's

factual report as per which, while the petitioner was absconding,

charge-sheet has been filed against him in the court concerned by

resorting to provision under Section 299 Cr.P.C. Thus, leaving the

petitioner at liberty to take recourse of the suitable legal remedy

for ventilating his grievances, the instant misc. petition as well as

the stay application are disposed of.

(SANDEEP MEHTA),J 58-Sudhir Asopa/-

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