Shoukat Ali vs State Of Rajasthan (2025:Rj-Jd:13237)
2025 Latest Caselaw 8600 Raj

Rajasthan High Court - Jodhpur

Shoukat Ali vs State Of Rajasthan (2025:Rj-Jd:13237) on 10 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:13237]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 1039/2025
Mohammed Amin S/o Mohammed Akhtar, Aged About 46 Years,
2Nd Tal, Pal Link Road, Management Office Building, Moulana
Abdul Kalam Azad Muslim School, Devnagar, Jodhpur City West,
Raj.                                           ----Petitioner
                                          Versus
1.       State Of Rajasthan, Through PP
2.       Shoukat Ali Ansari S/o Marhum Insaf Ali, Aged About 75
         Years, Pal Link Road, Marwar Muslim Education Society,
         P.s. Devnagar, Jodhpur City West, Raj. ----Respondents

                                     Connected With

                     S.B. Criminal Misc(Pet.) No. 26/2025

Shoukat Ali S/o Insaf Ali, Aged About 75 Years, R/o Pal Link
Road, Marwar Muslim Education Society, Dev Nagar, Jodhpur
(Raj.)                                         ----Petitioner
                                          Versus
1.       State Of Rajasthan, Through PP
2.       SHO, Police Station Dev Nagar, Jodhpur. ----Respondents


For Petitioner(s)                :    Ms. Sapna Vaishnav
                                      Mr. Ziya Ul Haq
                                      Mr. Mohd. Javed Gouri
For Respondent(s)                :    Mr. Deepak Choudhary, GA cum AAG
                                      with Mr. Kuldeep Singh Kumpawat
                                      Mr. Moti Singh
                                      Mr. Anand Singh, ACP, Boranada (IO)


          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

10/03/2025

S.B. Criminal Misc(Pet.) No. 1039/2025

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

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

No.115/2024, Police Station Dev Nagar, District Jodhpur City West for

offences under Sections 420 and 409 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

[2025:RJ-JD:13237] (2 of 2) [CRLMP-1039/2025]

representation along with relevant documents before the concerned

Investigating Officer within a period of ten 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 two

weeks 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 three weeks from today, the petitioner shall not be

arrested in connection with FIR No.115/2024, Police Station Dev Nagar,

District Jodhpur City West.

S.B. Criminal Misc(Pet.) No. 26/2025

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

by the petitioner with the limited prayer that the Investigating Agency

may be directed to conduct fair and impartial investigation in FIR

No.115/2024, Police Station Dev Nagar, District Jodhpur City West.

Learned counsel for the petitioner-complainant submits that after

investigation, the offences has been proved against the accused-person.

Therefore, the present criminal misc. petition has become infructuous.

In view of submission made by the counsel for the petitioner-

complainant, the present criminal misc. petition is hereby dismissed as

having become infructuous.

(MANOJ KUMAR GARG),J 5-6-mSingh/-

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