Ravinder Pal Singh Sekhan vs State Of Rajasthan (2025:Rj-Jd:16883)
2025 Latest Caselaw 10887 Raj

Rajasthan High Court - Jodhpur

Ravinder Pal Singh Sekhan vs State Of Rajasthan (2025:Rj-Jd:16883) on 2 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:16883]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 4046/2023

Ravinder Pal Singh Sekhan S/o Gurtej Singh, Aged About 37
Years, B/c Jat, R/o Chak 9 B.B. Ratewala, Proprietor Sukhmani
Enterprises, 21A, Shri Ram Market, Chak 5E Chhoti, Near Gauri
Temple, Sri Ganganagar.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through PP
2.       Liladhar Gupta S/o Nagarmal Gupta, 32 B Block, Sri
         Ganganagar.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Rakesh Matoria
                                 Mr. Hardik Gautam
For Respondent(s)          :     Ms. Sonu Manawat, PP
                                 Mr. Ravi Bhansali, Sr. Adv.
                                 Mr. Lokendra Singh
                                 Mr. Trilok Joshi



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

02/04/2025

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

by the petitioner for quashing of FIR No.0293/2023, Police Station

Sadar, District Sri Ganganagar for offences under Sections 420, 406,

467, 468, 470, 471 and 120-B of 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 along with relevant documents before the concerned

Investigating Officer within a period of fifteen days. The Investigating

Officer shall take up all the facts as well as representation, if any, filed

[2025:RJ-JD:16883] (2 of 2) [CRLMP-4046/2023]

on behalf of the petitioner and complete the investigation by

considering them strictly in 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 in connection with FIR No.0293/2023, Police

Station Sadar, District Sri Ganganagar.

(MANOJ KUMAR GARG),J 36-mSingh/-

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