Bhanwar Kanwar vs State Of Rajasthan
2022 Latest Caselaw 6222 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1801/2022 Bhanwar Kanwar W/o Bhagwat Singh, Aged About 56 Years, R/o Vill. Binol Ps Kunwariya Distt. Rajsamand

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Smt. Sohani Devi W/o Shri Bhanwar Lal, R/o Vill. Binol Ps Kunwariya Distt. Rajsamand

----Respondents

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

JUSTICE DINESH MEHTA Order 27/04/2022

1. While maintaining that no offence is made out against the

petitioner even as per the conclusion drawn by the Investigating

Officer duly noticed in his charge-sheet and also no cognizance

can be taken by the Court pursuant to FIR lodged by private

person who is not a public officer.

2. Learned counsel for the petitioner relies upon the judgment

of this Court rendered in case of Raju Banjara vs State of

Rajasthan & Anr. in S.B. Criminal Misc(Pet.) No. 6522/2021

decided on 08.03.2022.

3. Issue notice. Issue notice of stay application also, returnable

within six weeks.

4. Meanwhile, further proceedings in Criminal Case No. 23/2017

pending in the Court of learned Judicital Magistrate, Rajsamand

shall remain stayed.

(DINESH MEHTA),J 181-akansha/-

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