Ajay Verma vs State Of Rajasthan
2021 Latest Caselaw 8057 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3482/2019

Ajay Verma S/o Shri Shyam Lal Verma, Aged About 48 Years, By Caste Verma, R/o 43 Harpur Kangali, Deharadun At Present R/o 3 Satsang Bhawan, Near Old Radhaswami Dera, Sriganganagar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp.

2. Smt. Neetu Verma W/o Shri Manish Verma, R/o 10 Gandhi Road, Deharadun Utrakhand (India).

----Respondents

For Petitioner(s) : Mr. VK Bhadu. For Respondent(s) : Mr. Mool Singh Bhati, P.P.

Ms. Manjula Choudhary.

Mr. Amardeep Lamba.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

23/03/2021

The instant criminal misc. petition under Section 482 Cr.P.C.

has been filed by the petitioner for quashing of FIR No.238/2018,

registered at Police Station Jawarnagar, District Sriganganagar,

Rajasthan, for offences under Sections 420, 467, 468 of the IPC.

After hearing learned counsel for the petitioner and taking

into consideration the material available on record, I am not

inclined to quash the FIR. However, liberty is granted to the

petitioner to file representation alongwith relevant documents

before the concerned Superintendent of Police within a period of

fifteen days, who shall take up all the facts as well as

representation, if any, filed on behalf of the petitioner and

(2 of 2) [CRLMP-3482/2019]

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 Criminal Misc. Petition filed by the petitioner is

disposed of accordingly.

Stay petition is also disposed of.

(MANOJ KUMAR GARG),J 140-Prashant/-

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