Gautam Chand vs State Of Rajasthan
2022 Latest Caselaw 905 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5148/2021

1. Gautam Chand S/o Shri Ratan Chand Yati, Aged About 65 Years, R/o 4, Near Somnath Temple, P.s. Kotwali Pali, District Pali, Rajasthan.

2. Chinmay Yati S/o Shri Gautam Chand Yati, Aged About 28 Years, R/o 4, Near Somnath Temple, P.s. Kotwali Pali, District Pali, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Mohanlal S/o Shri Hemant Das, Aged About 50 Years, R/o 249, Rajat Nagar, P.s. Kotwali, Pali, Rajasthan.

----Respondents

For Petitioner(s) : Dr. Nupur Bhati with Mr. Sandeep Soni (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/01/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been preferred on behalf of the petitioners seeking quashing of

the FIR No.288/2021 of Police Station Kotwali Pali, Distt. Pali.

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 petitioners for the offences punishable under Sections

457, 427/34 of IPC in the court of ACJM, Pali on 01.10.2021.

(2 of 2) [CRLMP-5148/2021]

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

sheet against the petitioners, no further order is required to be

passed in this criminal misc. petition, which is dismissed as such.

However, the petitioners are at liberty to raise all their

defence before the trial court at appropriate stage.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 9-Arun/-

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