Madan Lal vs State Of Rajasthan (2025:Rj-Jd:17248)
2025 Latest Caselaw 11045 Raj

Rajasthan High Court - Jodhpur

Madan Lal vs State Of Rajasthan (2025:Rj-Jd:17248) on 3 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:17248]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 1695/2025

1.       Madan Lal S/o Shri Kishan Lal, Aged About 55 Years, R/o
         Shridungargarh, Dist. Bikaner (Raj.)
2.       Shrawan Kumar S/o Shri Madan Lal, Aged About 29
         Years, R/o Shridungargarh, Dist. Bikaner (Raj.)
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Surya Prakash S/o Shri Narayan Chand, R/o Kalu Bass,
         Shridungargarh, Dist. Bikaner (Raj.)
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Hardik Gautam
For Respondent(s)           :    Mr. Deepak Choudhary, GA cum AAG
                                 with Mr. Kuldeep Singh Kumpawat
                                 Mr. A.R. Godara



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

03/04/2025

The instant misc. petition under Section 528 BNSS has been

filed by the petitioners for quashing of FIR No.62/2025 registered

at Police Station Shridungargarh, District Bikaner for offences

under Sections 318(4), 316(2) & 61(2)(a) of BNS.

After hearing learned counsel for the petitioners and taking into

consideration the material available on record, I am not inclined to

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

on behalf of the petitioners and complete the investigation by

[2025:RJ-JD:17248] (2 of 2) [CRLMP-1695/2025]

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 petitioners is disposed of

accordingly.

Stay petition is also disposed of.

For a period of four weeks from today, the petitioners shall not be

arrested in connection with FIR No.62/2025 registered at Police Station

Shridungargarh, District Bikaner.

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

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