Rajesh Jain vs State Of Rajasthan
2022 Latest Caselaw 12839 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7053/2022

1. Rajesh Jain S/o Kachrulal Jain, Aged About 61 Years, R/o 30 Subhash Grah Nimam Samiti Kasturba Nagar Ratlam Dist. Ratlam M.p.

2. Smt. Pramila Jain W/o Rajesh Jain, Aged About 55 Years, R/o 30 Subhash Grah Nimam Samiti Kasturba Nagar Ratlam Dist. Ratlam M.p.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Vikram Singh S/o Laxman Singh, Aged About 39 Years, R/ o Gumanpura Ghugra Sadar Dungarpur, Dungarpur Raj.

----Respondents

For Petitioner(s) : Mr. Vineet Jain, Sr. Advocate assisted by Mr. Pravin Vyas For Respondent(s) : Mr. Sumer Singh, P. P.

JUSTICE DINESH MEHTA

Order

01/11/2022

1. By way of the present misc. petition filed under Section 482

of the Code of Criminal Procedure, 1973, the petitioners have

challenged the FIR No.37/2018 registered at Police Station Sadar,

District Dungarpur; investigation in relation thereto; consequential

charge-sheet so also the proceedings pending before the Chief

Judicial Magistrate, Dungarpur in Criminal Regular Case

No.1074/2020.

2. Considering that the grounds, on which the FIR and the

investigation have been challenged, have not been brought to the

notice of the Investigating Officer, this Court feels that instead of

(2 of 2) [CRLMP-7053/2022]

quashing the proceedings out-rightly, it would be appropriate that

the petitioners appear before the Investigating Officer and put

forth their defence including the documentary and other evidence

and the judgments of High Court of Madhya Pradesh.

3. Mr. Jain, learned Senior Counsel informs that since the

charge-sheet against the petitioners has been filed under Section

299 of the Code of the Criminal Procedure, it will not be conducive

for the petitioners to appear before the trial Court, as the police

will arrest the petitioners.

4. The petitioners are thus, directed to appear before the trial

Court on the next date of hearing i.e. on 11.11.2022 and furnish a

personal bond of Rs.1 lac each with two sureties of Rs.50,000/-

each to the trial Court's satisfaction. On being satisfied, the trial

Court shall accept the same and proceed in accordance with law.

5. The petitioners shall be free to raise all grounds and

contentions before the trial Court at the time of framing charge.

The trial Court shall consider the same in accordance with law at

the stage of framing of charges.

6. With these observations, the present mic. petition stands

disposed of.

7. Stay application too stands disposed of.

(DINESH MEHTA),J 221-A.Arora/-

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