Dr. Jai Prakash Choudahry vs Stat
2021 Latest Caselaw 7250 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3654/2015

Dr. Jai Prakash Choudahry S/o Shri Hanuman Singh, Aged about 61 years, R/o Village Lalgarh, Tehsil Sardulsahar, District Sri Ganganagar.

----Petitioner

Versus

1. State of Rajasthan

2. Ajay Kumar Singala S/o Sh. Mora Ram Singala, R/o Ward No.9 Sadulshahar, At present CMO Block Sadulshahar, District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021 The instant misc. petition has been filed by the petitioner for quashing of FIR No.296/2015, PS Lalgarh, District Sri Ganganagar for offences under Sections 419, 420 IPC and Section 15(2) of Indian Medical Council Act.

Learned Public Prosecutor has submitted a report dated 12.03.2021 received from the concerned Police Station wherein it has been mentioned that after thorough investigation Police has already presented the challan before the concerned Court against the petitioner. The said report is hereby taken on record.

In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly. However, liberty is granted to the petitioner to raise all the objection before the trial court at the appropriate stage of the trial.

Stay application also dismissed.

`(MANOJ KUMAR GARG),J 345-MS/-

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