Praveen Satpal Jain S/O Late Satpal Jain vs State Of Rajasthan
2024 Latest Caselaw 3893 Raj/2

Rajasthan High Court

Praveen Satpal Jain S/O Late Satpal Jain vs State Of Rajasthan on 10 May, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

[2024:RJ-JP:21592]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

         S.B. Criminal Miscellaneous Petition No. 1590/2024
Praveen Satpal Jain S/o Late Satpal Jain, Resident Of D-1/7,
Narayan Pujari Nagar, Tejikhan Road, Worli, Mumbai- 400018
                                                                     ----Petitioner
                                     Versus
1.       State of Rajasthan, Through Public Prosecutor

2. M/s M.S. Agri Proprietorship Frim, Office At B-106, Shrikantpearl Kalidas Marg, Banipark, Through Proprietor Pritesh Maheshwari S/o Late Shyam Maheshwari, Resident Of B-106, Shrikantpearl Kalidas Marg, Banipark, Jaipur.

----Respondents

For Petitioner(s) : Mr. Kapil Gupta with Mr. Ajay Gadhwal Mr. R.S. Sinsinwar Mr. Chitransh Saxena Mr. Vipul Ojha Ms. Anish Yadav Ms. Nidhi Sharma Mr. Dharmendra Bairwa Mr. Adarsh Singhal For Respondent(s) : Mr. Mahendra Meena, PP Mr. Hemant Nahta with Mr. Naresh Sharma, for complainant.

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

JUDGMENT

DATE OF PRONOUNCEMENT :- 10/05/2024

1. This misc. petition under Section 482 Cr.P.C. has been

preferred on behalf of the accused petitioner assailing the order

dated 29.02.2024 passed by learned Addl Sessions Judge No.5,

Jaipur Metro-II in Criminal Revision Petition No.17/2024 whereby

the learned revisional court dismissed the petition and affirmed

[2024:RJ-JP:21592] (2 of 2) [CRLMP-1590/2024]

the order dated 08.01.2024 passed by learned Addl. Civil Judge

and Metropolitan Magistrate No.7, Jaipur Metro-II in connection

with FIR No.239/2022 PS Bani Park, Jaipur directing initiation of

proceedings under Sections 82 & 83 Cr.P.C and issued standing

warrant of arrest against the petitioner.

By order passed on even date in S.B. Criminal Misc. Petition

No.4109/2023, the FIR No.239/2022 PS Bani Park and all other

subsequent proceedings arising out of it, have been quashed. As a

result of which, all criminal proceedings arising out of the FIR,

including proceedings under Section 82 & 83 Cr.P.C. as well as

standing warrant of arrest, issued in pursuance of the order dated

08.01.2024 have also come to an end.

In view of the above factual position, the instant misc.

petition is dismissed as having rendered infructuous.

(ANIL KUMAR UPMAN),J

Gautam Jain/

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