Chena Ram vs State Of Rajasthan
2021 Latest Caselaw 15599 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5340/2021

1. Chena Ram S/o Mahendra, Aged About 28 Years, R/o Village Ewad, Tehsil Jayal, P.s. Rol, Dist. Nagaur (Raj.).

2. Smt. Leela W/o Mahendra, Aged About 36 Years, R/o Village Ewad, Tehsil Jayal, P.s. Rol, Dist. Nagaur (Raj.).

3. Surendra S/o Mahendra, Aged About 31 Years, R/o Village Ewad, Tehsil Jayal, P.s. Rol, Dist. Nagaur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Dewkaran S/o Jiwan Ram, Aged About 28 Years, R/o Village Jhadisara, Tehsil Jayal, Dist. Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Vivek Sharma For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/10/2021

1. Petitioners have preferred this misc. petition seeking

quashing of FIR No. 32/2021 registered at Police Station ROL,

District Nagaur.

2. It is contended by counsel for the petitioners that the

deceased committed suicide. There was no mark of injury on the

person. The deceased was having some mental ailment and

documents pertaining to same have been given to the

Investigating Officer.

3. Learned Public Prosecutor has submitted the report, as per

which prima facie police has come to the conclusion that offence

under Section 306 IPC is made out, however, police is yet to

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further investigate the case and record the statement of the

psychiatric.

4. Counsel for the petitioners does not want to press this misc.

petition at this stage and contends that he may be permitted to

give a representation to the police authorities.

5. Accordingly, this criminal misc. petition is dismissed as

withdrawn.

6. Petitioners are permitted to move representation before the

police authorities. Police authority should consider the same

before arriving at any conclusion with regard to the alleged

offence.

7. Stay application stands disposed.

(PANKAJ BHANDARI),J

nikhil-nirmala/16

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