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Harinarayan Soni S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6226 Raj/2

Citation : 2021 Latest Caselaw 6226 Raj/2
Judgement Date : 8 November, 2021

Rajasthan High Court
Harinarayan Soni S/O Shri ... vs State Of Rajasthan on 8 November, 2021
Bench: Pankaj Bhandari
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 5301/2019

Harinarayan Soni S/o Shri Banshilal Soni, Aged About 44 Years,
R/o Village Malrana Chod Police Station Malrana Doongar,
Present 64/396, Pratap Nagar, Police Station Sanganer, Jaipur.
                                                                    ----Petitioner
                                    Versus
1.        State Of Rajasthan, Through Pp.
2.        Antram S/o Omprakash, R/ Dadalsera, Police Station
          Rajgarh, District Churu, Presently Tenant Plot No.16,
          Gandhi Vihar, Sanganer, Police Station Sanganer, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Shivraj Chauhan For Complainant(s) : Mr. Ajit Pratap Singh Shekhawa For State : Mr. F. R. Meena, PP Investigating Officer : Mr. Hari Singh, S.H.O. Sanganer

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/11/2021

1. Petitioner has preferred this Misc. Petition for quashing the

FIR No. 919/2018 registered at Police Station Sanganer, District

Jaipur.

2. It is contended by counsel for the petitioner one of the

injured has entered into a compromise with the petitioner.

3. Investigating Officer is present in Court.

4. Learned Public Prosecutor has submitted report that the

police has come to the conclusion that offence is made out. Four

persons have sustained injuries in this case.

5. I have considered the contentions.

(2 of 2) [CRLMP-5301/2019]

6. FIR discloses the commission of the cognizable offence.

Police has come to the conclusion that offence is made out and

would be submitting the charge-sheet within a week, hence, I am

not inclined to entertain this Criminal Misc. Petition.

7. This Criminal Misc. Petition is accordingly, dismissed. Stay

application stands disposed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /21

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