Nagesh Chand Sharma Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 1171 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 519/2022

Nagesh Chand Sharma Son Of Shri Mahesh Chand Sharma,
Resident Of 82/107, Neelgiri Marg, Mansarover, District Jaipur
( Rajasthan)
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     The Director General Of Police, Jaipur.
3.     The Inspector General Of Police, Anti-Corruption Bureau,
       Rajasthan, Jaipur.
4.     The Superintendent Of Police-1St, Acb Jaipur (Rajasthan)
5.     Investigation Officer In Fir No.165/2016, Registered At Ps
       Anti Corruption Bureau, Jaipur Ps Cps Anti Corruption
       Bureau, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Rajneesh Gupta, through VC. For Respondent(s) : Mr. Deshraj Gosingha, PP.

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/02/2022

The instant criminal misc. petition has been preferred by the

petitioner for seeking quashing of FIR No. 165/2019 registered at

ACB, Jaipur P.S. CPS ACB, Jaipur, on the ground it's being a

subsequent FIR for the same set of allegation.

Counsel for the petitioner submits that for the same set of

allegation an FIR NO. 125/2016 came to be lodged on 27.05.2016

by the complainant. He submits that the impugned FIR is verbatim

the same as earlier FIR. He relied upon the judgment passed by

(2 of 2) [CRLMP-519/2022]

the Hon'ble Supreme Court in the matter of T.T. Antony versus

State of Kerala (2001) Volume 6 SCC Page 181.

Issue notice to the respondents, returnable within four

weeks.

Learned Public Prosecutor is directed to procure the case

diary.

In the meanwhile, further proceedings shall remain stayed.

(FARJAND ALI),J

PREETI VALECHA /195

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