Khalil Khan vs State Of Rajasthan (2025:Rj-Jd:12353)
2025 Latest Caselaw 8265 Raj

Rajasthan High Court - Jodhpur

Khalil Khan vs State Of Rajasthan (2025:Rj-Jd:12353) on 5 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:12353]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Criminal Misc(Pet.) No. 8169/2022

Khalil Khan S/o Babu Khan, Aged About 49 Years, H.no. 26,
Bhaskar Circle, Ratanada, Jodhpur, Raj.

                                                                           ----Petitioner

                                          Versus

1.       State Of Rajasthan, Through Pp

2.       Narayan Singh Rajpurohit, Post Addl. Superintendent Of
         Police, Acd, Jodhpur Rural, Jodhpur, Raj.

                                                                        ----Respondents


For Petitioner(s)               :     Mr. Kaushal Sharma
For Respondent(s)               :     Mr. N.K. Gurjar, GA cum AAG with
                                      Mr. Yogendra Singh Charan AAAG



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

05/03/2025

The instant misc. petition under Section 482 Cr.P.C. has been filed

by the petitioner for quashing of FIR No.122/2017, Police Station Anti

Corruption Bureau, CPS, District Jaipur for offences under Sections 420,

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

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 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 petitioner and complete the investigation by

[2025:RJ-JD:12353] (2 of 2) [CRLMP-8169/2022]

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.

(MANOJ KUMAR GARG),J 39-mSingh/-

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