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High CourtsSingle Bench(2023) 05 RAJ CK 0090

Devendra Kumar Tailor And Others vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 10 May 2023

HON’BLE JUDGES
Manoj Kumar Garg, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous (Petition) No. 1050 Of 2022

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Judgment

4 paragraphs · 156 words

Manoj Kumar Garg, J

The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioners for quashing of FIR No.0015/2023, Police Station  Salamgarh, District       Pratapgarh for offences under Sections 420, 406 & 120-B of IPC.

After hearing the parties and taking into consideration the material available on record, I am not inclined to quash the FIR. However, liberty is granted to the petitioners to file representation alongwith relevant documents before the concerned Superintendent of Police & Investigating Officer within a period of fifteen days. The Superintendent of Police & Investigating Officer shall take up all the facts as well as representation, if any, filed on behalf of the petitioners 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.

The instant misc. petition filed by the petitioners is disposed of accordingly. Stay petition is also disposed of.