Sanwar Ram vs State Of Rajasthan
2022 Latest Caselaw 12356 Raj

                                      (1 of 2)                    [CRLMP-5870/2021]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Misc(Pet.) No. 5870/2021

Sanwar Ram S/o Mangi Lal, Aged About 38 Years, B/c Sargara,
R/o Village Bhorda, Police Station Bhadrajun, Dist. Jalore.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Pp
2.      Inspector General Of Police, Range Jodhpur.
3.      Superintendent Of Police, Jalore, Dist. Jalore.
4.      Investigation Officer, P.s. Bhadrajun, Dist. Jalore.
5.      Ramesh Kumar S/o Somaram, Aged About 35 Years, B/c
        Sargara, R/o Village Bhorda, P.s. Bhadrajun, Dist. Jalore.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Panney Singh.
For Respondent(s)         :     Mr. Mukhtiyar Khan, PP.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

17/10/2022

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

been preferred for quashing of FIR No.07/2021 registered at P.S.

Bhadrajun, District Jalore for the offences under Sections 323 &

341 of IPC.

      Learned counsel for the petitioner submits that the petitioner

is the father of the girl, who were being teased by the respondent

No.5 for which an FIR was filed and charge-sheet has been

preferred.

      Learned counsel for the petitioner further submits that as a

counter-blast the present FIR has been moved against the father

of the girl i.e. present petitioner.


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                                                                         (2 of 2)                   [CRLMP-5870/2021]



                                         Learned counsel for the petitioner seeks liberty to move an

                                   application for further investigation in light of the judgment of the

                                   Hon'ble Apex Court in "Sakiri Vasu vs. State of U.P. & Ors. AIR

                                   2008 SC 907".

                                         In view of the above, the present petition is disposed of with

                                   liberty to the petitioner to move such application before the

                                   learned trial court in light of while keeping into consideration the

                                   judgment of the Hon'ble Apex Court in "Sakiri Vasu vs. State of

                                   U.P. & Ors. AIR 2008 SC 907".



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

114-/Jitender//-

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