Arvind Son Of Shri Sukhdeva Ram vs State Of Rajasthan (2024:Rj-Jp:3153)
2024 Latest Caselaw 352 Raj/2

Rajasthan High Court

Arvind Son Of Shri Sukhdeva Ram vs State Of Rajasthan (2024:Rj-Jp:3153) on 18 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:3153]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Application No. 730/2023

                                              In

          S.B. Criminal Miscellaneous Petition No.3746/2021

1.       Arvind Son Of Shri Sukhdeva Ram
2.       Avanindra Son Of Shri Sukhdeva Ram
3.       Ashwani Son Of Shri Sukhdeva Ram
4.       Ankit Son Of Shri Arvind
5.       Ankur Son Of Shri Avanindra,
         All are      Resident Of Ajeetpura, Police Station Dadiya,
         District Sikar (Raj).
                                                           ----Accused/Petitioners
                                        Versus
1.       State Of Rajasthan, Through P.P.
                                                                      Respondent

2. Madan Lal Son Of Shri Goru Ram Jat, aged about 54 years, Resident Of Ajeetpura, Police Station Dadiya, District Sikar (Raj.)

----Complainant/Respondent/Applicant

For Petitioner(s) : Mr. Amit Singh Shekhawat For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/01/2024

In pursuance of direction of this Court dated 09.01.2024, the

learned Public Prosecutor has submitted the status report dated

11.01.2024 furnished by the Station House Officer, Police Station

Sadar Fatehpur, District Sikar which reflects that from the

investigation carried out till now, allegations against the

petitioners have been found to be substantiated. He submits that

[2024:RJ-JP:3153] (2 of 2) [CRLMA-730/2023]

the statement on 16.11.2023 came to be made erroneously on the

basis of a report in another FIR which has been lodged by the

petitioners.

In view thereof, this criminal miscellaneous application filed

for recalling of the order dated 16.11.2023 deserves to be

allowed.

Accordingly, the application is allowed. The order dated

16.11.2023 is recalled and the SB Criminal Miscellaneous Petition

No.3746/2021 is restored to its original number.

(MAHENDAR KUMAR GOYAL),J

Manish/86

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