Pushpa vs State Of Rajasthan
2022 Latest Caselaw 1707 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 511/2022

1. Pushpa W/o Ramesh Kumar D/o Utama Ram, Aged About 20 Years, B/c Soni, R/o Dadusan, Teh. Sanchore, Dist. Jalore, Rajasthan.

2. Ramesh Kumar S/o Harchand Ram, Aged About 24 Years, B/c Soni, R/o Dadusan, Teh. Sanchore, Dist. Jalore, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Utama Ram S/o Roopa Ram Ji, Goliya Jetmal, Teh.

Gudamalani, Dist. Barmer.

----Respondents

For Petitioner(s) : Mr. Dinesh Bishnoi (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2022

This criminal misc. petition under Section 482 CrPC

has been filed by the petitioners with a prayer to quash

the FIR No.07/2022 of Police Station Gudamalani, Distt.

Barmer.

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioners has

submitted that he does not want to press this criminal

misc. petition, however, seeks liberty for the petitioners

to appear before the Investigating Officer and move an

(2 of 2) [CRLMP-511/2022]

appropriate representation before the Investigating

Officer along with the supporting evidence.

The criminal misc. petition is, therefore, dismissed

as not pressed 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 in accordance

with law.

The stay petition is also dismissed.

(VIJAY BISHNOI),J

21-msrathore/-

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