Raja vs State Of Rajasthan
2022 Latest Caselaw 2961 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7157/2021

Raja S/o Jagdish Kumar, Aged About 35 Years, R/o Ward No. 15, Hanumangarh Town, Dist. Hanumangarh.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Biloriya W/o Sh. Ganesh, Govt. Quarter, Satipura, Hanumangarh Junction, Dist. Hanumangarh.

                                                                                                        ----Respondents


                                   For Petitioner(s)             :     Mr. GR Bhari
                                   For Respondent(s)             :     Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 23/02/2022

This criminal misc. petition under Section 482 CrPC has been

filed by the petitioner for quashing of the FIR No.129/2020 of

Police Station Hanumangarh Junction, District Hanumangarh.

Learned Public Prosecutor has submitted the factual report,

wherein it is mentioned that the police after thorough

investigation in the impugned FIR has already filed charge-sheet

against the petitioner in the court concerned on 30.09.2020.

In such circumstances, when the charge-sheet has already

been filed against the petitioner, I am not inclined to entertain this

criminal misc. petition, which is dismissed as such.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 23-mohit/-

Powered by TCPDF (www.tcpdf.org)