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Rajbala vs State Of Rajasthan
2022 Latest Caselaw 2791 Raj

Citation : 2022 Latest Caselaw 2791 Raj
Judgement Date : 18 February, 2022

Rajasthan High Court - Jodhpur
Rajbala vs State Of Rajasthan on 18 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 346/2022

1. Rajbala W/o Mahendra Jat, Aged About 30 Years, R/o Hadiyal, Police Station Taranagar, Churu.

2. Saroj W/o Kashi Ram Jat, Aged About 36 Years, R/o Hadiyal, Police Station Taranagar, Churu.

3. Rajesh Jat S/o Richhpal, Aged About 39 Years, R/o Hadiyal, Police Station Taranagar, Churu.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Suresh S/o Mohan Ram, Aged Major, R/o Hadiyal, Police Station Taranagar, Churu.

----Respondents

For Petitioner(s) : Mr. Hinglag Dan Charan For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/02/2022

Learned counsel for the petitioners has submitted that the

respondent No.2 has filed a complaint alleging therein that the Ex-

Sarpanch, existing Sarpanch and the employees of the Gram

Panchayat Tehsil Hariyal, Panchayat Samiti Taranagar, District

Churu have prepared forged job cards in the name of their father

and other family members.

Learned counsel for the petitioners has submitted that now

the complainant/respondent No.2 has already appeared before the

Investigating Officer and submitted that he has filed the impugned

FIR due to some misunderstanding and now he does not want to

press the allegations levelled in same. Learned counsel for the

(2 of 2) [CRLMP-346/2022]

petitioners has submitted that in view of the above, the impugned

FIR may be is quashed.

Issue notice.

Learned Public Prosecutor accepts notice on behalf of the

respondent No.1- State.

Issue notice to the respondent No.2 only.

Notice upon the respondent No.2 shall be served through the

S.H.O. Police Station Taranagar District Churu, who shall ensure

the personal service of notice upon the respondent No.2 positively

by the next date of hearing.

List the matter on 8th March, 2022.

In the meantime, no coercive action shall be taken against

the petitioners.

(VIJAY BISHNOI),J 8-Arun/-

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