Shaqeel vs State Of Rajasthan
2022 Latest Caselaw 13537 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7758/2022

Shaqeel S/o Raees, Aged About 15 Years, R/o Barkat Colony, Phalodi, Jodhpur, Rajasthan. Represented By Legal Guardian Rehmat W/o Raees, R/o Barkat Colony, Phalodi, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Gumana Ram S/o Satya Narayan, R/o Benght, Phalodi, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Dinesh Godara For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

18/11/2022

The instant criminal misc. petition under Section 482 CrPC

has been preferred by the petitioner for quashing of FIR No.

405/2022, Police Station Phalodi, Jodhpur for the offence under

Sections 323, 342, 384, 346, 388 IPC.

Heard learned counsel for the petitioners and learned Public

Prosecutor.

Considering the overall facts and circumstances of the case,

it is directed that the petitioners shall not be arrested. They have

to appear before the trial court. In the event of filing of the

charge-sheet and moving a regular bail application by the

petitioners before the trial court, the petitioners shall be released

on bail on the amount of sureties and bonds to the satisfaction of

the learned Magistrate.

(2 of 2) [CRLMP-7758/2022]

The instant miscellaneous petition under Section 482 CrPC is

disposed of.

Stay petition also stands disposed of.

(FARJAND ALI),J 150-mohit/-

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