Shameem Ahamed Sisodiya S/O Abdul ... vs State Of Rajasthan
2022 Latest Caselaw 1272 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous (Petition) No. 1143/2020
                                   Shameem Ahamed Sisodiya S/o Abdul Qayyoom Sisodiya, Aged
                                   About 52 Years, R/o Gali No. 5, Amna Colony Makrana, District
                                   Nagour, Rajasthan, At Rpesent Residing At House No. B-5, Ganesh
                                   Bihar, Gouner Road, Jaipur, Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Mohammed Aslam Sisodiya S/o Ahamed Hasan Sisodiya,
                                            B/c Muslim, R/o Gali No. 5, Amna Colony, Makrana, District
                                            Nagour, Rajasthan
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Kaleem Ahamed Khan Advocate through Video Conferencing.

For Respondent(s) : Mr. Arvind Kumar, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Judgment / Order 04/02/2022

By way of filing instant miscellaneous petition, challenge has

been made to the order dated 01.10.2019, whereby, the prayer of

the petitioner to send the matter for registration of the FIR, has

been declined and the learned Magistrate deemed appropriate to

send the matter for enquiry under Section 202 of the Cr.p.c. to the

Station House Officer, Police Station Jyoti Nagar, Jaipur (South).

Looking to the totality of the facts and circumstances of the

case, learned Magistrate has not committed any error in passing the

order and, therefore, the petition deserves to be dismissed.

Accordingly, the criminal miscellaneous petition is dismissed.

Stay application is also dismissed.

(FARJAND ALI),J Sanjay Kumawat-19

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