Manoj Kumar vs State Of Rajasthan
2022 Latest Caselaw 1615 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 148/2022

Manoj Kumar S/o Shri Darshan Lal Arora, Aged About 53 Years, B/c Arora, R/o House No. 125, Vinoba Basti, Sri Ganganagar (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Ramanpreet Singh S/o Shri Arvindpal Singh, R/o House No. 09-10, Ward No. 16/11, Purani Abadi, Sri Ganganagar (Raj.)

----Respondents

For Petitioner(s) : Mr. Trilok Joshi (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, 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 the petitioner with a prayer for quashing the FIR

No.412/2021 of Police Station Kotwali, District Sri Ganganagar.

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he wants to withdraw this criminal misc. petition, however, seeks

liberty for the petitioner to approach the Investigating Officer by

way of filing an appropriate representation along with supporting

evidence.

According, this criminal misc. petition is dismissed as

withdrawn with the liberty sought for.

(2 of 2) [CRLMP-148/2022]

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

expected that the Investigating Officer shall consider the same

and take appropriate action in the matter.

(VIJAY BISHNOI),J 8-mohit/-

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