Bhanwar Lal vs State Of Rajasthan
2022 Latest Caselaw 2029 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 574/2022

Bhanwar Lal S/o Sh. Rana Ram, Aged About 63 Years, B/c Mali, R/o Maliyon Ka Baas, Village Salawas, Tehsil Luni, District Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Learned Pp

2. Prakash S/o Sh. Rana Ram, B/c Mali, R/o Village Salawas, Tehsil Luni, District Jodhpur (Raj.)

----Respondents

For Petitioner(s) : Mr. Bhupendra Singh (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2022

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

been preferred on behalf of the petitioner seeking quashing of the

FIR No.224/2021 of Police Station Boranada, Distt. Jodhpur.

Learned counsel for the petitioner has submitted that the

allegations levelled in the impugned FIR are absolutely false. It is

also submitted that though the petitioner was arrested and he has

submitted some documentary evidence in his support but the

Investigating Officer has not considered the documentary

evidence and bent upon to file charge-sheet against him.

Issue notice. Issue notice of stay petition also.

Learned Public Prosecutor accepts notice on behalf of the

respondent-State.

(2 of 2) [CRLMP-574/2022]

Let notice be issued to the respondent No.2 only, returnable

on 8th March, 2022.

In the meantime, the petitioner shall appear before the

Investigating Officer on or before 14.02.2022 and submit his

documentary evidence in his support.

It is expected that the Investigating Officer shall consider

and said documentary evidence and thereafter submit the factual

report before this Court on the next date of hearing.

Put on 08.03.2022.

Learned Public Prosecutor may file reply to this misc.

petition, if so desires.

(VIJAY BISHNOI),J 27-Arun/-

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