Prahlad Sharma vs State Of Rajasthan
2022 Latest Caselaw 1568 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 435/2022

1. Prahlad Sharma S/o Bhagirath Sharma, Aged About 78 Years, House No. 201, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

2. Pawan Sharma S/o Prahlad Sharma, Aged About 44 Years, House No. 201, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

3. Ramavtar Sharma S/o Prahlad Sharma, Aged About 41 Years, House No. 201, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

4. Ashok Sharma S/o Prahlad Sharma, Aged About 35 Years, House No. 201, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

5. Sulochana Sharma W/o Pawan Sharma, Aged About 42 Years, House No. 201, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

6. Rajshree W/o Ramavtar Sharma, Aged About 32 Years, House No. 201, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

7. Deepika Sharma W/o Ashok Sharma, Aged About 33 Years, House No. 201, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

8. Aryan Sharma S/o Pawan Sharma, Aged About 16 Years, Minor Through His Natural Guardian Pawan Sharma, R/o House No. 201, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

9. Smt. Shanti Devi Sharma W/o Prahlad Sharma, Aged About 73 Years, House No. 201, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Smt. Premlata Sharma W/o Ramniwas Sharma, House No. 192, Mahadev Nagar, Balsamand, Mandore, Distt. Jodhpur.

                                                                ----Respondents




                                                                           (2 of 2)                 [CRLMP-435/2022]



                                   For Petitioner(s)        :     Mr. Devilal R. Vyas (through VC)
                                   For Respondent(s)        :     Mr. SK Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been filed by the petitioners with a prayer for quashing the FIR

No.536/2021 of Police Station Udaimandir, District Jodhpur.

After attempting to argue on merits for quite some time,

learned counsel for the petitioners has submitted that he wants to

withdraw this criminal misc. petitioner, however, seeks liberty for

the petitioners to move appropriate representation along with

supporting documents before the Investigating Officer.

Accordingly, this criminal misc. petition is dismissed as

withdrawn with the liberty sought for.

If any such representation is filed by the petitioners, it is

expected that the Investigating Officer shall consider the same

objectively and proceed further strictly in accordance with law.

(VIJAY BISHNOI),J 32-mohit/-

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