Deepak Gupta vs State
2022 Latest Caselaw 277 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4035/2019

1. Deepak Gupta S/o Shri Ramesh Chandra Gupta, Aged About 56 Years, By Caste Agarwal, Residing At Suratgarh Thurnal Power Station, Suratgarh, Dist, Sriganganagar.

2. Mahesh Kumar Agarwal S/o Shri Hajari Lal Agarwal, Aged About 63 Years, 3-B, Rsed Colony, Gautam Marg, Vaishali Nagar, Jaipur.

----Petitioners Versus

1. State, Through P.p.

2. Vikas Kumar, 10-E, Malviya Nagar, Jaipur.

----Respondents

For Petitioner(s) : Mr. Varun Goyal (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/01/2022

This criminal misc. petition has been filed by the petitioners

seeking quashing the FIR No.268/2016 dated 27.09.2016 lodged

at Police Station CPC ACB, Jaipur, District Anti Corruption Bureau,

Sriganganagar, for the offence punishable under Sections 409 and

120-B IPC and Sections 13(1)(C)(D) and 13(2) of the Prevention

of Corruption Act, 1988.

Learned Public Prosecutor has submitted a factual report

dated 03.01.2022 and the same be taken on record.

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this criminal misc. petition, however,

(2 of 2) [CRLMP-4035/2019]

seeks liberty for the petitioners to avail appropriate remedy before

the investing agency.

Accordingly, this criminal misc. petition preferred by the

petitioner is dismissed as not pressed with the liberty sought for.

(VIJAY BISHNOI),J

4-Arun/-

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