Bhairulal vs State Of Rajasthan (2025:Rj-Jd:3332)
2025 Latest Caselaw 4801 Raj

Rajasthan High Court - Jodhpur

Bhairulal vs State Of Rajasthan (2025:Rj-Jd:3332) on 17 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:3332]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Misc(Pet.) No. 9217/2024

1.       Bhairulal S/o Unkar, Aged About 50 Years, R/o Koshithal,
         P.s. Mandfiya, Tehsil Bhadesar, Dist. Chittorgarh (Raj)
2.       Mathuralal    S/o     Unkar,       Aged       About      54   Years,   R/o
         Koshithal, P.s. Mandfiya, Tehsil Bhadesar, Dist. Chittorgarh
         (Raj)
3.       Narayan Jat S/o Amarchand, Aged About 46 Years, R/o
         Koshithal, P.s. Mandfiya, Tehsil Bhadesar, Dist. Chittorgarh
         (Raj)
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Rajmal S/o Madhulal Jat, R/o Karukrada, P.s. Bhadsoda,
         Dist. Chittorgarh (Raj)
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Bharat Devasee
For Respondent(s)          :     Mr. Sriram Choudhary, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

17/01/2025

The instant misc. petition under Section 528 BNSS has been filed

by the petitioner for quashing of FIR No.65/2024, Police Station

Bhadsoda, District Chittorgarh for offences under Sections 140(3),

189(2) and 115(2) of BNS.

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

[2025:RJ-JD:3332] (2 of 2) [CRLMP-9217/2024]

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

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 two weeks from today, the petitioner shall not be

arrested in connection with FIR No.65/2024, registered at Police Station

Bhadsoda, District Chittorgarh.

(MANOJ KUMAR GARG),J 68-mSingh/-

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