Meghraj S/O Shri Babu Lal vs State Of Rajasthan
2022 Latest Caselaw 5633 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4368/2022

                                   Meghraj S/o Shri Babu Lal,
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Anurag Sharma, Adv. For Respondent(s) : Mr. Jaideep Malik for Mr. Javed Khan, Adv.

Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

17/08/2022

The petitioner has challenged the FIR as well as cognizance

order in this petition under Section 482 Cr.P.C.

In compliance of order dated 28/07/2022, the petitioner has

referred to judgment of the Hon'ble Supreme Court in case of

Prashant Bharti vs. State (NCT of Delhi) reported in (2013) 9 SCC

Reply filed by the respondent No. 2 is not on record.

Registry is directed to place the same on record.

List the matter on 29/08/2022.

(BIRENDRA KUMAR),J

ANIL SHARMA /66

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