Ram Lal vs State Of Rajasthan
2021 Latest Caselaw 7239 Raj

(1 of 1) [CRLMP-1534/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1534/2021

1. Ram Lal S/o Sh. Mohan Lal, Aged About 41 Years,

2. Prithviraj S/o Sh. Mohan Lal, Aged About 25 Years, Both B/c Nayak, R/o Village Oraki, Hindumalkot Police Station, Sri Ganganagar, Dist. Sri Ganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Smt. Sulochana @ Gorakhi W/o Hetram, B/c Baori, R/o Village Oraki, Hindumalkot Police Station, Tehsil And District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Tirupati Chandra, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021 The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioners for quashing of FIR No.45/2021, Police Station Hindumalkot, District Sri Ganganagar for offences under Sections 341, 354, 34 IPC.

After hearing learned counsel for the petitioners and taking into consideration the material available on record, I am not inclined to quash the FIR. However, liberty is granted to the petitioners to file a representation alongwith relevant documents before the concerned Superintendent of Police within a period of fifteen days from today. The Investigating Officer shall take up all the facts as well as representation, if any, filed on behalf of the petitioners and complete the investigation by considering them strictly in accordance with law within a period of one month from the date of filing of the representation.

The instant misc. petition is disposed of accordingly. Stay petition is also disposed of.

(MANOJ KUMAR GARG),J 137-MS/-

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