Sunil Kumawat vs State Of Rajasthan
2022 Latest Caselaw 613 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 42/2022

Sunil Kumawat S/o Sh. Tara Ram, Aged About 34 Years, Plot No. 3, Veer Hanuman Nagar, Near Agarwal Factory, Keshav Nagar, Dist. Pali (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Manohar Lal S/o Dharmichand, Indra Colony, Bilara, Teh.

Bilara, Dist. Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. Om Prakash Kumawat (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/01/2022

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR has already filed charge-sheet

against the petitioner for the offence punishable under Section

411 IPC before the concerned court on 23.12.2021.

In view of the fact that the police has already filed charge-

sheet in the matter, I do not find any case for interference in this

criminal misc. petition, which is dismissed as such.

However, the petitioner is at liberty to raise all his defence

before the trial court at the appropriate stage.

(2 of 2) [CRLMP-42/2022]

The factual report submitted by learned Public Prosecutor is

taken on record.

(VIJAY BISHNOI),J

34-Arun/-

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