Himadri vs State Of Rajasthan ...
2023 Latest Caselaw 9067 Raj

[2023:RJ-JD:37570] (1 of 2) [CRLMP-6861/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6861/2023

Himadri D/o Chandra Kant Dubey, Aged About 25 Years, R/o 189, Indraprasth-B, Sector - 14, Roshan Ji Bavadi, Hiran Magari, Udaipur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Smt. Shashi Kala W/o Bagwati Lal Sharma, R/o 3, Govind Nagar, Sector 13, Hiran Magari, Udaipur (Raj.)

----Respondents

For Petitioner(s) : Mr. PD Bohra For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

03/11/2023

The instant misc. petition under Section 482 Cr.P.C. has been

filed by the petitioner for quashing of FIR No.575/2023, Police

Station Savina, Udaipur for offences under Sections 420, 406 IPC.

After hearing learned counsel for the petitioner and taking

into consideration the material available on record, I am not

inclined to quash the FIR. However, liberty is granted to the

petitioner to file representation alongwith relevant documents

before the concerned Superintendent of Police and Investigating

Officer within a period of fifteen days. The concerned S.P. and

Investigating Officer shall take up all the facts as well as

representation, if any, filed on behalf of the petitioner and

complete the investigation by considering them strictly in

[2023:RJ-JD:37570] (2 of 2) [CRLMP-6861/2023]

accordance with law within a period of one month from the date of

filing of the representation.

The instant misc. petition filed by the petitioner is disposed

of accordingly.

Stay petition is also disposed of.

For a period of four weeks from today, the petitioner shall

not be arrested.

(MANOJ KUMAR GARG),J 318-MS/-

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