Sher Singh vs State Of Rajasthan (2025:Rj-Jd:8075)
2025 Latest Caselaw 6848 Raj

Rajasthan High Court - Jodhpur

Sher Singh vs State Of Rajasthan (2025:Rj-Jd:8075) on 10 February, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:8075]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 2341/2024

1.       Sher Singh S/o Chutra Ram, Aged About 41 Years, R/o
         Akadda, Police Station Baytu, Dist. Balotra, Presently
         Suspended Constable No. 262, Dist. Jodhpur Rural.
2.       Hera Ram S/o Joga Ram, Aged About 45 Years, R/o
         Khetsagar, Jethania, Dechu, Jodhpur Rural.
3.       Amba Ram S/o Deva Ram, Aged About 44 Years, R/o
         Khetsagar, Jethania, Dechu, Jodhpur Rural.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Pp
2.       Rana Ram S/o Karana Ram, B/c Jat, R/o Ajitgarh,
         Gogadevgarh, Tehsil Sekhala, Dist. Jodhpur.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Dinesh Bishnoi
For Respondent(s)           :     Mr. Shriram Choudhary, AGA
                                  Mr. Hanuman Ram



                HON'BLE MR. JUSTICE FARJAND ALI

Order

10/02/2025

1. Heard learned counsel for the parties.

2. There are allegations by a police personnel that a demand of

fifty thousand rupees out of which which some was given to him.

This Court feels that in light of the judgment passed by Hon'ble

Supreme Court in the case of Gian Singh Vs. State of Punjab

[(2012) 10 SCC 303] wherein it has propounded that the cases

pertaining to rape, dacoity, murder, mental depravity and

prevention of corruption act cannot be quashed by exercising

extraordinary powers even by the High Court.

[2025:RJ-JD:8075] (2 of 2) [CRLMP-2341/2024]

3. In view of the above, no case is made out for quashing of the

FIR.

4. Accordingly, the instant misc. petition as well as stay petition

is dismissed.

(FARJAND ALI),J 27-Samvedana/-

Powered by TCPDF (www.tcpdf.org)