ASHOK PRAJAPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties jointly submit that the controversy involved in the present matter is squarely covered by the judgment rendered by this Court in Dr. Mohammad Imtiyaz Vs. State of Rajasthan and Anr. (S.B. Criminal Misc. Petition No.5502/2022), decided on 22/9/2022, relevant portion reads as under :-

(2.) In light of the aforequoted order, the present misc. petition is also allowed in terms of the order passed by this Court in Dr. Mohammad Imtiyaz Vs. State of Rajasthan and Anr (Supra). Thus, the F.I.R. No. 01/2022, Police Station P.B.I., Medical and Health Services, Jaipur registered against the petitioner on 22/4/2022 is hereby quashed.

(3.) While invoking this Court's inherent powers, it is hereby directed that in case, the petitioner is ultimately convicted pursuant to complaint filed by the State, the period for which he has remained behind the bars, shall be considered against the sentence (if any) awarded by the trial court pursuant to the complaint filed against him under the provisions of the P.C.P.N.D.T. Act.