Purkha Ram vs State
2021 Latest Caselaw 8432 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2761/2020

1. Purkha Ram S/o Ramvata Ram, Aged About 70 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

2. Shesha Ram S/o Urja Ram, Aged About 50 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

3. Pabu Ram S/o Karna Ram, Aged About 65 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

4. Hanuman Ram S/o Karna Ram, Aged About 54 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

5. Sohan Ram S/o Karna Ram, Aged About 52 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

6. Champa Lal S/o Chhela Ram, Aged About 56 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

7. Madan Lal S/o Chela Ram, Aged About 54 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

8. Paras S/o Chhela Ram, Aged About 51 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

9. Sharvan Ram @ Babu Ram S/o Chhela Ram, Aged About 48 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

10. Jairam S/o Urjaram, Aged About 45 Years, Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

----Petitioners Versus

1. State, Through P.P

2. Kana Ram S/o Late Ratna Ram, By Caste Meghwal, R/o Village Harsh, Tehsil Bilara, District Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. Naresh Prajapat For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

26/03/2021

The petitioners herein have approached this Court by way of

this misc. petition under Section 482 Cr.P.C. seeking quashing of

FIR No.68/2020, registered at Police Station Bilara, Jodhpur.

(2 of 2) [CRLMP-2761/2020]

Learned Public Prosecutor has placed on record the IO's

factual report as per which, offences have been found proved

against the petitioners Nos.(1) Purkharam @ Pukharam (2)

Shesha Ram (4) Hanuman Ram and (6) Champalal. These accused

persons have been arrested and have been released on bail. Thus

leaving the petitioners who have been found involved in the case

at liberty to raise all their permissible objections before the trial

court at appropriate stage, the misc. petition is disposed of. Stay

application is also disposed of.

(SANDEEP MEHTA),J 28-Sudhir Asopa/-

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