Sandeep Choudhary vs State Of Rajasthan
2022 Latest Caselaw 2015 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 310/2022

Sandeep Choudhary S/o Lal Chand Dudi, Aged About 53 Years, Chhani Badi, Teh. Bhadra, P.s. Bhirani, Dist. Hanumangarh.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Sh. Vikas Choudhary S/o Nathu Ram, Chhani Badi, Teh.

Bhadra, P.s. Bhirani, Dist. Hanumangarh.

----Respondents

For Petitioner(s) : Mr. J.S. Choudhary, Sr. Advocate with Mr. Manjeet Godara (through VC) Mr. Pradeep Choudhary (through VC)

For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Ramawtar Singh Choudhary (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2022

This criminal misc. petition under Section 482 CrPC has been

filed by the petitioner for quashing of the FIR No.13/2022 of Police

Station Bhirani, District Hanumangarh for the offence punishable

under Section 420, 409, 467, 468, 471 and 120-B of IPC.

Learned counsel for the petitioner has submitted that as a

matter of fact, the petitioner is not falling in the category of

ineligible persons in the Crop Loan Waiver Scheme. Learned

counsel for the petitioner has further submitted that the petitioner

is not an office bearer, employee or pensioner of the Co-operative

Bank. It is submitted that the allegation levelled against the

petitioner in the impugned FIR that he has wrongly took benefit of

(2 of 2) [CRLMP-310/2022]

Crop Loan Waiver Scheme is without any basis. It is, thus, argued

that the impugned FIR is liable to be quashed.

However, after attempting to argue the matter on merits for

quite some time, learned counsel for the petitioner has submitted

that he does not want to press this criminal misc. petition, but

seeks liberty for the petitioner to join investigation and submit his

defence along with supporting documents before the Investigating

Officer.

In view of the above, this criminal misc. petition is dismissed

as not pressed with the liberty sought for.

If the petitioner has joins investigation and submit his

evidence along with supporting documents, it is expected that the

Investigating Officer shall consider the same and thereafter

proceed further in accordance with law.

The factual report submitted by learned Public Prosecutor is

taken on record.

(VIJAY BISHNOI),J 4-mohit/-

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