Sohan Lal vs State
2021 Latest Caselaw 8560 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1574/2020

1. Sohan Lal S/o Lt. Sh. Kishore Ji Garu (Valmiki), Aged About 55 Years, Resident Of Mukherjee Chauraha, Kankroli, District Rajsamand, Rajasthan.

2. Pintu @ Ravindra S/o Sh. Roshan Lal Garu, Aged About 30 Years, R/o Mukherjee Chauraha, Kankroli, District Rajsamand, Rajasthan.

----Petitioners Versus

1. State, Through PP

2. Sh. Prithviraj S/o Sh. Madan Lal Jawa, R/o Mukherjee Chauraha, Kankroli, District Rajsamand, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vishal Raj Mehta for Mr. Chaitanya Gehlot For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

26/03/2021

The petitioners herein have approached this Court through

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

FIR No.58/2020 registered at Police Station Kankroli, Rajsamand.

Learned Public Prosecutor has placed on record the IO's

factual report as per which, the petitioners herein were not found

involved in the offences and a complete charge sheet has been

filed against Mahesh, Vikas and Vinod in the court concerned on

13.08.2020 for the offences under Sections 323, 325 & 307 IPC.

(2 of 2) [CRLMP-1574/2020]

In view of above, manifestly, the grievance of the petitioners

herein does not survive. Thus, the misc. petition as well as stay

application are disposed of as infructuous.

(SANDEEP MEHTA),J

23-Sudhir Asopa/-

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