Madan Lal Roz vs State Of Rajasthan
2022 Latest Caselaw 2459 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5509/2019

Madan Lal Roz S/o Jagannath Roz, Aged About 33 Years, By Caste Jat, R/o Bagadon Ka Bas, Chomu, Jaipur.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. S.H.O. Police Station Maroth, District Nagaur.

3. Superintendent Of Police, Nagaur.

4. Gopal Lal S/o Ami Lal, By Caste Yadav, R/o Minda, Nava City, District Nagaur.

----Respondents Connected With S.B. Criminal Misc(Pet.) No. 3547/2019 Gopal Ram S/o Shri Amilal, Aged About 52 Years, Resident Of Minda, Nawa Shahar, Maroth, District Nagour, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Home, Government Of Rajashan Jaipur.

2. The Superintendent Of Police, Nagour.

3. The Station House Officer, Maroth, District Nagaur.

----Respondents

For Petitioner(s) : Mr. I.R. Choudhary For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/02/2022

The SB Criminal Misc. Petition No. 5509/2019 has been

preferred on behalf of the petitioner- Madan Lal Roz with a prayer

for quashing of the FIR No.82/2019 of Police Station Maroth,

District Nagaur, whereas SB Criminal Misc. Petition No.3547/2019

has been preferred on behalf of the petitioner- Gopal Ram with a

prayer for directing the police authorities to conduct fair and

(2 of 2) [CRLMP-5509/2019]

impartial investigation into the allegation levelled in the FIR

No.82/2019 of Police Station Maroth, District Nagaur.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the allegation levelled in the impugned FIR

No.82/2019 of Police Station Maroth, District Nagaur has already

concluded the investigation and filed charge-sheet against the

petitioner- Madan Lal Roz before the concerned court on

20.07.2020.

At this stage, learned counsel Mr. I.R. Choudhary appearing

for the petitioner- Madan Lal Roz has submitted that he may be

allowed to withdraw the criminal misc. petition preferred on behalf

of the petitioner- Madan Lal Roz with liberty to him to raise all his

defence before the trial court at the appropriate stage.

Accordingly, SB Criminal Misc. Petition No.5509/2019 is

dismissed as withdrawn with liberty to the petitioner- Madan Lal

Roz to raise all his defence before the trial court at the appropriate

stage.

In view of the fact that the police has already concluded the

investigation in the matter and filed charge-sheet against the

accused-person, the SB Criminal Misc. Petition No.3547/2019 is

dismissed.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 2-3-Arun/-

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