Mubarik S/O Samay Singh vs State Of Rajasthan Through Pp ...
2023 Latest Caselaw 6752 Raj/2

Rajasthan High Court

Mubarik S/O Samay Singh vs State Of Rajasthan Through Pp ... on 14 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:39774]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 3846/2018

1.       Mubarik S/o Samay Singh, R/o Village Palka Police Station
         NEB, Alwar, Raj.
2.       Samay Singh S/o Shri Chand Khan, R/o Village Palka
         Police Station NEB, Alwar, Raj.
3.       Jamila W/o Samay Singh, R/o Village Palka Police Station
         NEB, Alwar, Raj.
4.       Jamshed S/o Samay Singh, R/o Village Palka Police
         Station NEB, Alwar, Raj.
5.       Farida W/o Jamshed, R/o Village Palka Police Station NEB,
         Alwar, Raj.
6.       Rasmina D/o Samya Singh, R/o Village Palka Police
         Station NEB, Alwar, Raj.
                                                          ----Accused-Petitioners
                                      Versus
1.       State Of Rajasthan through PP
2.       Rubina D/o Ishak Khan, R/o village Jadoli Tehsil Ramgarh
         District Alwar, Raj.
                                                ----Complainant-Respondents


For Petitioner(s)           :     Mr Raj Kumar Sharma
For Respondent(s)           :     Mr. Laxman Meena, P.P.
                                  Mr. Manish Gupta



       HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

                            Judgment / Order

14/12/2023

      This criminal miscellaneous petition under Section 482 CrPC

has been filed for quashing the FIR No.232/2018 lodged by the

respondent No.2/complainant against the petitioners at Police

Station Ramgarh, District Alwar for offences under Sections 498-A

& 406 IPC.



                       (Downloaded on 14/12/2023 at 08:53:50 PM)
                                    [2023:RJ-JP:39774]                   (2 of 2)                    [CRLMP-3846/2018]



                                         At the threshold, the learned Public Prosecutor submits, on

                                   the strength of factual report dated 19.07.2018 furnished by the

                                   Station House Officer, Police Station Ramgarh, District Alwar, that

                                   after investigation, while offences are not found to be established

                                   qua the petitioners No.2 to 6, i.e., the family members of the

                                   petitioner No.1, the husband, the same have been found to be

                                   established against the petitioner No.1.

                                         Learned counsel for the petitioners submits, in view thereof,

                                   that this criminal miscellaneous petition be allowed qua the

                                   petitioners No.2 to 6 with a liberty to him to withdraw it qua the

                                   petitioner No.1.

                                         The prayer is not opposed by the learned Public Prosecutor

as also by the learned counsel for the respondent No.2-

complainant.

In view thereof, this criminal miscellaneous petition is

dismissed as withdrawn qua the petitioner No.1 and is allowed qua

the petitioners No.2 to 6 whereagainst the FIR No.232/2018

registered at Police Station Ramgarh, District Alwar for the

offences under Sections 498-A & 406 IPC is quashed and set

aside.

(MAHENDAR KUMAR GOYAL),J

Manish/946

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