Ramanlal Pandya vs State
2021 Latest Caselaw 6427 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1802/2020

Ramanlal Pandya S/o Shri Ramnarayan Pandya, Aged About 58 Years, By Caste Brahman, R/o Chhinch, Kalinjara, District Banswara (Raj.).

----Petitioner Versus

1. State, Through P.P.

2. Shri Sanjay Charpota S/o Shri Gulab Singh Charpota, At Present Vikas Adhikari, Panchayat Samiti Bag, Kalinjara, District Banswara (Raj.).

----Respondents

For Petitioner(s) : Mr. None present For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021

The petitioner has approached this Court by way of this misc.

petition under Section 482 CrPC seeking quashing of the FIR

No.132/2020, registered at Police Station Kalinjara, District

Banswara for the offence under Section 420 IPC.

Learned Public Prosecutor has placed on record a factual

report which indicates that the petitioner has been given repeated

notices to surrender before the trial court in terms of the order

dated 12.06.2020 passed in S.B. Criminal Misc. Bail Application

No.6102/2020, however, the petitioner has not complied with the

directions given by this Court.

In this view of the matter and considering the nature and

gravity of allegations levelled against the petitioner, it is not

(2 of 2) [CRLMP-1802/2020]

considered to be a fit case for interfering in the impugned FIR

while exercising inherent powers of this Court.

Accordingly, the instant misc. petition is rejected as being

devoid of merit.

(SANDEEP MEHTA),J

28-/Devesh Thanvi/-

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