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Chandmal S/o Shri Sugnaram v. State Of Rajasthan, Through P.p. & Others

Chandmal S/o Shri Sugnaram v. State Of Rajasthan, Through P.p. & Others

(High Court Of Rajasthan, Jodhpur Bench)

S.B. Criminal Misc(Pet.) No. 276/2021 | 05-07-2021

1. In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

2. Learned counsel for the petitioner submits that he had sufficient reasons for lodging the FIR.

3. Learned Public Prosecutor has drawn the attention of this Court towards the order passed by the learned court below on 28.10.2020, in which, the complete matrix has been dealt with at page No.5, 6 & 7 of the order.

4. This Court, after perusing the order dated 28.10.2020, finds that the petitioner could not support the case in his statement rendered under Section 161 Cr.P.C. and also under Section 200 of Cr.P.C.

5. In view of the above, no case of interference is made out, the petition is accordingly dismissed.

Advocate List

  • Mr. Kaushal Sharma (on VC)

  • Mr. Gaurav Singh, PP

Bench
  • HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Eq Citations
  • LQ/RajHC/2021/6513
Head Note

Criminal Procedure Code, 1973 — Ss. 482 and 173 — FIR — Cancellation of — Petitioner not supporting the case in his statement rendered under S. 161 CrPC and also under S. 200 CrPC — Petition dismissed — No case of interference made out — Constitution of India, Art. 226