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Shakoor Khan & Others v. State Of Rajasthan & Others

Shakoor Khan & Others v. State Of Rajasthan & Others

(High Court Of Rajasthan, Jodhpur Bench)

S.B. Criminal Misc(Pet.) No. 2197/2022 | 27-04-2022

1. By way of the present petition under Section 482 of Criminal Procedure Code, the petitioners have challenged the F.I.R. No.14/2022 registered at P.S. Pokran, District Jaisalmer on the ground that the same has been lodged vindictively.

2. After arguing for some time, learned counsel for the petitioners, seeks permission to withdraw the present petition with a liberty to put forth their defence by way of representation along with documentary and other evidence before the Investigating Officer.

3. In case such evidence is produced, the Investigating Officer shall consider the same, in accordance with law.

4. The present petition stands dismissed as withdrawn.

5. The stay application also stands disposed of accordingly.

Advocate List

  • Mr. Abdul Kadir

  • Mr. Andaram Choudhary, P. P.

Bench
  • HON'BLE MR.&nbsp
  • JUSTICE DINESH MEHTA
Eq Citations
  • LQ
  • LQ/RajHC/2022/4824
Head Note

CBI, IPC — S. 482 — Petitioner seeking permission to withdraw petition with liberty to put forth their defence by way of representation along with documentary and other evidence before the Investigating Officer — Prayer allowed — In case such evidence produced, Investigating Officer to consider the same, in accordance with law — Criminal Procedure Code, 1973 — S. 482