Chandu @ Chandra Prakash vs State And Anr
2021 Latest Caselaw 6325 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 670/2018

Chandu @ Chandra Prakash S/o Shri Prahlad Ram, R/o Mokhab, Koriya Ki Basti, Tehsil-Shiv, District- Barmer Raj..

----Petitioner Versus

1. State Of Rajasthan

2. The Sho, Police Station Balesar, District Jodhpur.

----Respondents Connected With S.B. Criminal Misc(Pet.) No. 671/2018 Chandu @ Chandra Prakash S/o Shri Prahlad Ram, R/o Mokhab, Koriya Ki Basti, Tehsil-Shiv, District- Barmer Raj..

----Petitioner Versus

1. State Of Rajasthan

2. The Sho, Police Station Bhaleri, District Churu.

----Respondents S.B. Criminal Misc(Pet.) No. 672/2018 Chandu @ Chandra Prakash S/o Shri Prahlad Ram, R/o Mokhab, Koriya Ki Basti, Tehsil-Shiv, District- Barmer Raj..

----Petitioner Versus

1. State Of Rajasthan

2. The Sho, Police Station Sanchore, District Jalore.

----Respondents S.B. Criminal Misc(Pet.) No. 673/2018 Chandu @ Chandra Prakash S/o Shri Prahlad Ram, R/o Mokhab, Koriya Ki Basti, Tehsil-Shiv, District- Barmer Raj..

----Petitioner Versus

1. State Of Rajasthan

2. The Sho, Police Station Kalyanpur, District Barmer.

                                                               ----Respondents



                                       (2 of 4)                   [CRLMP-670/2018]

S.B. Criminal Misc(Pet.) No. 674/2018 Chandu @ Chandra Prakash S/o Shri Prahlad Ram, R/o Mokhab, Koriya Ki Basti, Tehsil-Shiv, District- Barmer Raj..

----Petitioner Versus

1. State Of Rajasthan

2. The Sho, Police Station Barmer Rural, District Barmer.

----Respondents S.B. Criminal Misc(Pet.) No. 675/2018 Chandu @ Chandra Prakash S/o Shri Prahlad Ram, R/o Mokhab, Koriya Ki Basti, Tehsil-Shiv, District- Barmer Raj..

----Petitioner Versus

1. State Of Rajasthan

2. The Sho, Police Station Guda Endla, District Pali.

----Respondents S.B. Criminal Misc(Pet.) No. 676/2018 Chandu @ Chandra Prakash S/o Shri Prahlad Ram, R/o Mokhab, Koriya Ki Basti, Tehsil-Shiv, District- Barmer Raj..

----Petitioner Versus

1. State Of Rajasthan

2. The Sho, Police Station Balotra, District Barmer.

----Respondents S.B. Criminal Misc(Pet.) No. 677/2018 Chandu @ Chandra Prakash S/o Shri Prahlad Ram, R/o Mokhab, Koriya Ki Basti, Tehsil-Shiv, District- Barmer Raj..

----Petitioner Versus

1. State Of Rajasthan

2. The Sho, Police Station Balotra, District Barmer.

----Respondents S.B. Criminal Misc(Pet.) No. 679/2018 Chandu @ Chandra Prakash S/o Shri Prahlad Ram, R/o Mokhab, Koriya Ki Basti, Tehsil-Shiv, District- Barmer Raj..

                                          (3 of 4)                   [CRLMP-670/2018]


                                                                     ----Petitioner
                                     Versus
1.        State Of Rajasthan

2. The Sho, Police Station Rageshwari Gas Terminal Rawli Nadi, District Barmer.

----Respondents

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

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021

These criminal misc. petitions under Section 482 Cr.P.C have

been preferred by the petitioner Chandu @ Chandra Prakash

seeking quashing of the following FIRs registered against him:-

Sr. No. FIR Number Police Station Offences 1 189/2016 Balesar, Jodhpur 19/54 & 54(A) of the Rajasthan Excise Act

2. 104/2016 Bhaleri, Churu 19/54 & 54(A) of the Rajasthan Excise Act

3. 382/2015 Sanchore, Jalore 19/54 & 14/57 of the Rajasthan Excise Act

4. 14/2017 Kalyanpur, Barmer 14/57, 19/54 & 54(A) of the Rajasthan Excise Act

5. 92/2017 Barmer Rural 19/54, 14/57 & 54(A) of the Rajasthan Excise Act

6. 31/2014 Guda Endla, Pali 19/54 & 14/57 of the Rajasthan Excise Act

7. 554/2014 Balotra, Barmer 14/57, 19/54 & 54(A) of the Rajasthan Excise Act

(4 of 4) [CRLMP-670/2018]

8. 552/2015 Balotra, Barmer 19/54, 14/57 & 54(A) of the Rajasthan Excise Act

9. 65/2017 Rageshwari Gas 14/57, 19/54 of the Terminal (Rawli Rajasthan Excise Act Nadi), Barmer and under Section 120-B of the IPC.

Learned Public Prosecutor has submitted factual reports

pertaining to the FIRs aforementioned, as per which, after

thorough investigation, the petitioner has been a leader of a gang

involved in interstate smuggling of illicit liquor. He is absconding.

As many as 16 cases are registered against the petitioner of which

one involves the offence under Section 8/15 of the NDPS Act.

Quashing of the proceedings of the impugned FIRs is sought on

the ground that the petitioner is being implicated in this case

solely on the basis of the confession of the co-accused.

Suffice it to say that even the confession of the co-accused is

valid material entitling the investigating officer to proceed with the

investigation and the proceedings cannot be quashed on this

ground because it will amount to premature interference in the

jurisdiction of the investigation agency to investigate a case

involving serious cognizable offences. Thus, there is no ground

warranting exercise of this Court's inherent powers under Section

482 Cr.P.C. for quashing of the impugned FIRs. Accordingly, the

misc. petitions as well as the stay applications are rejected as

being devoid of merit.

(SANDEEP MEHTA),J 62-Sudhir Asopa/-

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