Abdul Nasim Belim vs State Of Rajasthan (2025:Rj-Jd:16907)
2025 Latest Caselaw 10901 Raj

Rajasthan High Court - Jodhpur

Abdul Nasim Belim vs State Of Rajasthan (2025:Rj-Jd:16907) on 2 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:16907]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 8967/2024
1.       Abdul Nasim Belim S/o Abdul Ajiv, Aged About 47 Years,
         R/o House No. 84, Kamla Nehra Nagar, Pratap Nagar
         Jodhpur,raj.
2.       Jugnu Khan S/o Akhtar Khan, Aged About 55 Years, R/o
         Sindhiyo Ka Bas, Siwanchi Gate, Jodhpur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Assistant Commissioner Of Police, Jodhpur                        (West)
         (Investigation Officer Of The Fir No. 130/2024)
3.       Mohd. Atiq S/o Marhoom Mohd, R/o Medti Gate, Jodhpur
         East, Dist. Jodhpur
4.       Nishar Mohd Khilji S/o Abdul Rashid, R/o Kamla Nehru
         Nagar, Jodhpur
                                                                 ----Respondents
                              Connected With
                S.B. Criminal Misc(Pet.) No. 3014/2024
1.       Mohammad Atik S/o Sh. Marhum Mohd., Aged About 79
         Years, R/o Medati Gate, Jodhpur East, Dist Jodhpur, Raj.
2.       Nisar Mohammad Khilji S/o Sh. Abdul Rashid, Aged About
         68 Years, R/o 167, Kamla Nehru Nagar, Jodhpur, Raj.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Abdul Nasim Belim S/o Sh. Abdul Ajiv, R/o 84, Kamla
         Nehru Nagar, Pratap Nagar, Jodhpur, Raj.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Moti Singh
For Respondent(s)         :     Ms. Sonu Manawat, PP
                                Ms. Sapna Vaishnav


          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

02/04/2025

S.B. Criminal Misc(Pet.) No. 8967/2024

The present criminal misc. petition has been filed under

Section 528 of BNSS for ensuring fair and impartial investigation

[2025:RJ-JD:16907] (2 of 2) [CRLMP-8967/2024]

in connection with the FIR No.130/2024 registered at Police

Station Boranada, District Jodhpur.

Learned counsel for the respondent submits that the

accused-petitioners have already been arrested, therefore, the

present criminal misc. petition has become infructuous.

In view of the above submission, the present criminal misc.

petition stands dismissed as having become infructuous.

Stay application also stands decided.

S.B. Criminal Misc(Pet.) No. 3014/2024

The present criminal misc. petition has been filed under

Section 482 of Cr.P.C. for quashing of the FIR No.130/2024

registered at Police Station Boranada, District Jodhpur.

Learned counsel for the respondent submits that the

accused-petitioners have already been arrested and they have

also been enlarged on regular bail, therefore, the present criminal

misc. petition has become infructuous.

In view of the above submission, the present criminal misc.

petition stands dismissed as having become infructuous.

Stay application also stands decided.

(MANOJ KUMAR GARG),J 40-41-mSingh/-

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