Rajendra Banjara @ Raju Ram vs State
2021 Latest Caselaw 17123 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3309/2021

1. Rajendra Banjara @ Raju Ram S/o Sh. Mohan Lal Bhatt, Aged About 46 Years, R/o 176, Himmat Nagar-B, Pali (Raj.).

2. Vijay Naru S/o Sh. Ramesh Banjara, Aged About 25 Years, House No. 269, Sardar Patel Nagar, Pali (Raj.).

3. Virendra Singh S/o Sh. Bajrang Singh, Aged About 27 Years, R/o 134, Anand Nagar, Pali (Raj.).

4. Mahendra Singh Rawat S/o Sh. Ratan Singh, Aged About

Society Nagar, Pawar Iron Waali Gali, Dist. Pali (Raj.).

----Petitioners Versus

1. State, Through Pp

2. Pankaj S/o Sh. Vijay Kumar, R/o 350, Subhash Nagar, Industrial Area, Pali (Raj.).

----Respondents Connected With S.B. Criminal Misc(Pet.) No. 3310/2021

1. Narendra Singh S/o Bajrang Singh, Aged About 30 Years, R/o 134, Anand Nagar, Pali (Raj.).

2. Surendra Singh S/o Sh. Kundan Singh, Aged About 27 Years, R/o House No. 101, Raj Nagar, Sardar Sambandh Road, Pali (Raj.).

3. Shrawan S/o Sh. Narayan, Aged About 24 Years, R/o House No. 36, Babaramdev Colony, Guru Nagar, Pali (Raj.).

4. Vinod S/o Sh. Bheemaram, Aged About 24 Years, R/o House No. 570, Society Nagar, Dist. Pali (Raj.).

----Petitioners Versus

1. State, Through Pp

2. Pankaj S/o Sh. Vijay Kumar, R/o 350, Subhash Nagar, Industrial Area, Pali (Raj.).

----Respondents

For Petitioner(s) : Mr. Mahaveer Singh Mr. Muktesh Maheshwari For Respondent(s) : Mr. S.K. Bhati, PP Mr. J.K. Suthar

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

(2 of 2) [CRLMP-3309/2021]

Judgment

16/11/2021

Learned Public Prosecutor on the strength of the factual

report submits that the offence against Virendra Singh is not made

out so far in view of the investigation conducted till date.

For other accused persons, the allegations made in the FIR

are substantiated by the evidence collected.

The factual report produced by the learned Public Prosecutor

is taken on record.

In view of the statement made by learned Public Prosecutor

and the factual received, the learned counsel for the petitioner

does not want to press this petition at this stage and seeks liberty

to raise all the grounds before the trial court at the appropriate

stage.

Accordingly, the misc. petition is dismissed as withdrawn

with the liberty as aforesaid.

(VINIT KUMAR MATHUR),J

11-12Shahenshah/-

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