Chanchal Prajapat vs State Of Rajasthan (2025:Rj-Jd:17482)
2025 Latest Caselaw 11136 Raj

Rajasthan High Court - Jodhpur

Chanchal Prajapat vs State Of Rajasthan (2025:Rj-Jd:17482) on 4 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:17482]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 2381/2025

1.       Chanchal Prajapat W/o Shri Pratap Ram, Aged About 38
         Years, R/o Plot No.13, Suraram Bus Road, Suraram
         Colony, Qutubulapur, K.v.rangareddy, Andhra Pradesh.
2.       Khushal Chand S/o Shri Manglaram, Aged About 39
         Years, R/o Talkiya Road, Jaitaran, District Beawar (Pali)
                                                                         ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through PP
2.       Bhundi      Devi       W/o    Shri      Madan            Lal,    R/o   Village
         Rabadiyawas, Tehsil Jaitaran, District Beawar (Pali)
                                                                     ----Respondents


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



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

04/04/2025

The instant misc. petition under Section 482 Cr.P.C. (Section 528

BNSS) has been filed by the petitioners for quashing of FIR No.13/2025,

Police Station Jaitaran, District Beawar for offences under Sections 420,

467, 468, 471 & 120-B of IPC.

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:17482] (2 of 2) [CRLMP-2381/2025]

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.13/2025, Police Station Jaitaran,

District Beawar (Pali).

(MANOJ KUMAR GARG),J 33-mSingh/-

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