Manvendra Singh S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 1287 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 4945/2020

Manvendra Singh S/o Shri Sajjanpal Singh, Aged About 40
Years, R/o Jai Pahadi, Police Station Bagad, Tehsil And Distt.
Jhunjhunu Raj.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through P.P.
2.      Smt. Priyanka Kanwar D/o Shri Late Shri Mool Singh
        Rathore W/o Shri Manvendra Singh, R/o Bedwa Distt.
        Nagaur Raj. At Present R/o Plot No. 55, Vinayak Vihar-D
        Ravan Gate, Kalwad Road, Jhotwara Jaipur Raj.
                                                                ----Respondents

For Petitioner(s) : Mr. Ripu Daman Singh Naruka 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 very lodging of the FIR and all further

proceedings.

As per the report submitted by the learned State counsel,

after investigation, a charge-sheet has been submitted in the

matter and learned trial Court has taken cognizance of the offence

and has proceeded further.

In this view of the matter, nothing survives in this petition.

Accordingly, the criminal miscellaneous petition is disposed

of.

(2 of 2) [CRLMP-4945/2020]

Stay application is also disposed of.

However, petitioner would be at liberty to raise all his

objections before the learned trial Court at the appropriate stage,

if charges have not been framed yet. The trial court shall consider

all submissions while hearing on charge.

(FARJAND ALI),J

Sanjay Kumawat-201

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