Kaushalya vs State Of Rajasthan
2022 Latest Caselaw 2103 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 161/2022

1. Kaushalya W/o Lt. Bhajan Lal D/o Sh. Om Prakash, Aged About 28 Years, Bhakrawali At Present 4-E-Chhoti, Sri Ganganagar.

2. Sukhbir S/o Om Prakash, Aged About 32 Years, 4-E-

Chhoti, Sri Ganganagar, Teh. And Dist. Sri Ganganagar.

3. Krishna Devi W/o Om Prakash, Aged About 55 Years, 4-E-

Chhoti, Sri Ganganagar, Teh. And Dist. Sri Ganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Lal Chand S/o Sh. Padma Ram, Bhakrawali Sangaria, Dist. Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Kulwant Singh (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/02/2022

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

been preferred on behalf of the petitioners with a prayer for

quashing the FIR No.0095/2021 of Police Station Sangaria, District

Hanumangarh.

Learned Public Prosecutor has submitted a factual report

wherein, it is mentioned that police, after thorough investigation

into allegation leveled in the impugned FIR, have arrested the

accused-person and they are in judicial custody. It is also

mentioned in the factual report that the police, after thorough

(2 of 2) [CRLMP-161/2022]

investigation, have found that the prima facie case is made out for

the offence punishable under Section 306/34 of IPC.

Learned counsel for the petitioners has submitted that after

rejection of anticipatory bail application of the petitioners from this

Court, the petitioners surrendered and ultimately they have been

enlarged on bail under Section 439 Cr.P.C. by this Court.

In view of the fact that the police have concluded the

investigation in the matter, I am not inclined to interfere in this

criminal misc. petition at this stage and the same is hereby

dismissed.

However, the petitioners will be at liberty to raise all their

defence before the trial court at the appropriate stage.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 27-Arun/-

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