Zainab vs State Of Rajasthan (2025:Rj-Jd:12913)
2025 Latest Caselaw 8453 Raj

Rajasthan High Court - Jodhpur

Zainab vs State Of Rajasthan (2025:Rj-Jd:12913) on 7 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:12913]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Criminal Misc(Pet.) No. 6754/2024

Zainab D/o Farukh Mohammad, Aged About 23 Years, Asing,
Distt. Bhilwara, Raj.
                                                                           ----Petitioner
                                             Versus
1.       State Of Rajasthan, Through PP
2.       Surajmal Gurjar S/o Miya Ram Gurjar, Naiyo Ka Mohalla,
         Asind, Distt. Bhilwara.
                                                                        ----Respondents


For Petitioner(s)                  :    Mr. Zeeshan Ali
                                        Mr. Aslam Khan
For Respondent(s)                  :    Mr. Deepak Choudhary, GA cum AAG
                                        with Mr. Kuldeep Singh Kumpawat



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

07/03/2025

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

BNSS) has been filed by the petitioner for quashing of FIR

No.205/2024, Police Station Asind, District Bhilwara for offences under

Sections 153-A, 295-A and 505(2) 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 petitioner 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

considering them strictly in accordance with law within a period of one

month from the date of filing of the representation.

[2025:RJ-JD:12913] (2 of 2) [CRLMP-6754/2024]

The instant misc. petition filed by the petitioner is disposed of

accordingly.

Stay petition is also disposed of.

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

arrested in connection with FIR No.205/2024 registered at Police Station

Asind, District Bhilwara.

(MANOJ KUMAR GARG),J 5-mSingh/-

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