Rinku Choudhary Daughter Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 5846 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 2727/2021

Rinku Choudhary Daughter Of Shri Chima Ram, Aged About 26
Years, Resident Of Village / Post Wada Bhadvi, Tehsil Bagoda,
District Jalore (Raj).
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Learned Public Prosecutor.
2.      Sho, Police Station Karni Vihar, Jaipur (West), District
        Jaipur.
                                                                ----Respondents

For Petitioner(s)        :     Mr. Sudhir Jain
For Respondent(s)        :     Mr. F.R. Meena, PP



          HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

25/10/2021

1. Petitioner has preferred this Misc. Petition under Section 482

Cr.P.C. for a fair, just and proper investigation and for quashing of

the FIR No. 338/2019 registered at P.S. Karni Vihar, District Jaipur.

2. It is contended by counsel for the petitioner that in constable

entrance exam, 2015, SOG registered a case bearing no. 22/2018

for use of unfair means in the examination. It is also contended

that for the same offence a second FIR cannot be lodged. Counsel

for the petitioner has placed reliance on T.T. Antony V. State of

Kerala, 2001 (3) R.C.R. (Criminal) 436.

3. Learned Public Prosecutor has opposed the Misc. Petition. It

is contended that the SOG did not investigate into the offence and

merely directed to different police stations to register FIR, where

the offenc had taken place. It is also contended that the FIR

(2 of 2) [CRLMP-2727/2021]

discloses the commission of cognizable offence and police after

due investigation has come to the conclusion that petitioner is

involved in the commission of the offence.

4. I have considered the contentions.

5. Judgement cited by the counsel for the petitioner has no

applicability to the compliance of the present case, as in the FIR

registered by the SOG, no action was taken and no negative final

report was submitted. The FIR discloses commission of

congnizable offence, hence, no ground is made out for

entertaining the Criminal Misc. Petition.

6. Accordingly, the Criminal Misc. Petition is dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /20

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