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Jagdish Singh vs State Of Rajasthan
2021 Latest Caselaw 7244 Raj

Citation : 2021 Latest Caselaw 7244 Raj
Judgement Date : 15 March, 2021

Rajasthan High Court - Jodhpur
Jagdish Singh vs State Of Rajasthan on 15 March, 2021
Bench: Manoj Kumar Garg

(1 of 2) [CRLMP-1500/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1500/2021

1. Jagdish Singh S/o Jagat Singh, Aged About 46 Years,

2. Prem Singh S/o Banne Singh, Aged About 75 Years,

3. Narendra Singh S/o Bhanwar Singh, Aged 35 Years,

4. Bhugana Ram S/o Malu Ram, Aged About 52 Years,

5. Chetan Ram S/o Luna Ram, Aged About 50 Years,

6. Lakhu Singh S/o Kesar Singh, Aged About 50 Years,

7. Ganga Ram S/o Nathu Singh, Aged About 64 Years,

8. Ananda Ram S/o Sagram, Aged About 45 Years, All R/o Manu, Tehsil Ladnu, District Nagaur.

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Ramu Ram S/o Thana Ram, Manu, Tehsil Ladnu, District Nagaur.

----Respondents

For Petitioner(s) : Mr. Bhawani Singh Mertia, Adv. For Respondent(s) : Mr. Sudhir Tak, PP Mr. Ambalal, Adv.

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 Ladnu, District Nagaur for offences under Sections 143,

447, 436, 427 IPC and Sections 3(1)(R), 3(1)(S), 3(2)(VA) of

SC/ST Act.

After hearing learned counsel for the petitioners and taking

into consideration the material available on record, I am not

(2 of 2) [CRLMP-1500/2021]

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 concerned SP 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 filed by the petitioners is disposed

of accordingly.

Stay petition is also disposed of.

(MANOJ KUMAR GARG),J 125-MS/-

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