Sukh Lal vs State
2021 Latest Caselaw 7797 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 813/2020

1. Sukh Lal S/o Shri Bhera Prajapat, Aged About 55 Years,

2. Mukesh S/o Shri Sukh Lal Prajapat, Aged About 25 Years,

3. Khemraj @ Sonu S/o Sh. Sukh Lal Prajapat, Aged About 23 Years,

4. Raju S/o Sh. Sukh Lal Prajapat, Aged About 21 Years, All R/o Naya Khera, Police Station Kareda, District Bhilwara.

----Petitioners

Versus

1. State, Through Pp

2. Devi Lal S/o Sh. Roopa Ji Bheel, R/o Naya Khera, Police Station Kareda, District Bhilwara.

----Respondents

For Petitioner(s) : Mr. MA Siddiqui, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/03/2021 The instant misc. petition has been filed by the petitioners for quashing of FIR No.151/2019, PS Kareda, District Bhilwara for offences under Sections 143, 448, 427, 384 IPC and Sections 3(1)(S), 3(1)® of SC/ST Act.

Learned Public Prosecutor has submitted a report dated 19.03.2021 received from the concerned Police Station wherein it has been mentioned that after thorough investigation, Police has already filed final report before the trial court. 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.

Stay application also dismissed.

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

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