Prithvi Singh vs State Of Rajasthan
2022 Latest Caselaw 2328 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 299/2022

1. Prithvi Singh S/o Sh. Nanadram Meghwal, Aged About 64 Years, B/c Meghwal, R/o Kuhadwas, Tehsil Buhana, Dist. Jhunjhunu (Raj.).

2. Rajpal S/o Sh. Shyodan Ram, Aged About 57 Years, B/c Meghwal, R/o Kuhadwas, Teh. Buhana, Dist. Jhunjhnu (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Kishan S/o Sh. Aapua Ji Banjara, Aged About 29 Years, B/c Sharma, R/o Bhichiwada, Dist. Doongarpura (Raj.).

3. Deepak Sharma S/o Chandra Shekher Sharma, Aged About 31 Years, B/c Sharma, R/o Bhichiwada, Dist. Doongarpura (Raj.).

----Respondents

For Petitioner(s) : Ms. Ranjana Singh For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/02/2022

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

been preferred on behalf of the petitioners with a prayer for

quashing the complaint/proceedings filed by the respondent Nos.2

and 3.

In this misc. petition it is averred that respondent Nos.2 and

3 have filed a complainant against the petitioners at Police Station

Bhichiwada, District Dungarpur and the police are adamant to

harass the petitioner.

(2 of 2) [CRLMP-299/2022]

It is noticed that no specific date has been mentioned in this

misc. petition that on which date the complaint has been filed by

the respondent Nos.2 and 3 and on which date the police have

pressurized the petitioners.

Learned counsel for the petitioners is not in a position to

produce the copy of the alleged complaint and to inform this Court

whether any FIR has been registered by the complainant or not.

In view of the absence of the any details regarding

complainant, I do not find any case for interference in this criminal

misc. petition.

Hence, this criminal misc. petition is dismissed.

Stay petition is also dismissed.

(VIJAY BISHNOI),J 28-Arun/-

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