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Heera Singh v. State Of Rajasthan, Through Pp & Ors

Heera Singh v. State Of Rajasthan, Through Pp & Ors

(High Court Of Rajasthan, Jodhpur Bench)

S.B. Criminal Misc(Pet.) No. 6791/2021 | 06-05-2022

1. The present petition under Section 482 of the Criminal Procedure Code,1973 (hereinafter referred to as ‘the Code’) has been filed by the petitioner for quashment of FIR No.364, dated 10.11.2021, registered at Police Station Rajnagar, District Rajsamand, vide which allegations under Sections 420 and 406 of the Indian Penal Code have been levelled against the petitioner.

2. Having regard to the allegations made in the FIR, this Court deems it appropriate to direct the petitioner to join the investigation.

3. The petitioner may file a representation before the Investigating Officer, who shall consider the same in accordance with law.

4. In case the Investigating Officer comes to the conclusion that a cognizable offence is made out against the petitioner, he shall issue a notice to the petitioner as required under Section 41-A of the Code.

5. The criminal misc. petition so also stay petition stands disposed of accordingly.

6. Needless to observe that the petitioner’s remedy for taking appropriate action shall stand reserved.

Advocate List

  • Mr. Jagatveer Singh Deora

  • Mr. Gaurav Singh, PP

Bench
  • HON'BLE MR.&nbsp
  • JUSTICE DINESH MEHTA
Eq Citations
  • LQ
  • LQ/RajHC/2022/5075
Head Note

Criminal Procedure Code, 1973 - S. 482 - FIR under Ss. 420 and 406 IPC against petitioner — Quashing of FIR — Prayer for — Dismissed — Having regard to allegations made in FIR, petitioner directed to join investigation — Petitioner may file representation before Investigating Officer, who shall consider same in accordance with law — In case Investigating Officer comes to conclusion that cognizable offence is made out against petitioner, he shall issue notice to petitioner as required under S. 41-A of Code — Penal Code, 1860 — Ss. 420 and 406