Bhanupratap Singh S/O Gajendra ... vs State Of Rajasthan
2022 Latest Caselaw 12 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 2517/2021

Bhanupratap Singh S/o Gajendra Singh Shekhawat
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan
                                                                 ----Respondent

For Petitioner(s) : Ms. Nidhi Sharma For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/01/2022

By way of filing the instant miscellaneous petition challenge

has been made to the lodging of FIR No. 268/2020 dated

21.11.2020 registered at Police Station Jyoti Nagar, Jaipur City

(South) on the ground that for the same set of accusation, truth

and substance, earlier an FIR No. 647/2020 dated 19.10.2020 was

registered at Police Station Hanumangarh Town, Hanumangarh,

Rajasthan.

Learned counsel for the petitioner submits that in view of the

judgments of Hon'ble Supreme Court in TT Antony Vs. State of

Kerala [(2001) 6 SCC 181] and thereafter, in case of Amitbhai

Anilchandra Shah vs CBI & Anr. [Writ Petition (Criminal)

No. 149/2012], the continuance of the FIR and investigation in

pursuant there under would be an abuse of process of law.

Heard.

The matter requires consideration.

Issue notice.

(2 of 2) [CRLMP-2517/2021]

Learned Public Prosecutor accepts notice on behalf of the

State. He is directed to call for the case diary in the matter.

Issue notice to the private respondent.

In the meanwhile, further proceedings in connection with FIR

No. 268/2020 registered at Police Station Jyoti Nagar, Jaipur City

(South) shall remain stayed.

List the matter after one week.

(FARJAND ALI),J

SAHIL/30

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