Pankaj Joshi vs State
2021 Latest Caselaw 6374 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 785/2020

Pankaj Joshi S/o Mahesh Chandra Joshi, Aged About 37 Years, By Caste Joshi, R/o 9 A, Dore Nagar, Sevashram, District Udaipur (Rajasthan).

----Petitioner Versus

1. State, Through P.P.

2. Lalit Mohan S/o Natwar Lal Yagnik, Aged About 65 Years, 16/792, New Basti, Govardhan Vilas, Sector No. 14, Udaipur (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Rajendra Singh Rathore For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021 The instant misc. petition has been filed on behalf of the

petitioner Pankaj Joshi seeking quashing of the FIR No.397/2019,

registered at Police Station Savina, District Udaipur.

Learned Public Prosecutor has placed on record a factual

report, as per which, thorough investigation was conducted. The

petitioner and the other co-accused persons have been arrested

and the charge-sheet has been filed in the Court concerned and

the case is pending trial.

Needless to say, that the petitioner shall be at liberty to raise

all his objections before the trial court at an appropriate stage.

With the above observations, the instant misc. petition is

dismissed as having rendered infructuous.

(SANDEEP MEHTA),J 21-/Devesh Thanvi/-

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