RUJDAR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these matters have been listed for the first time before any Bench.

(2.) In Cr. Misc. Petition No. 3437/2023, the accused petitioner has sought for quashment of FIR No. 179/2022 registered with Aravali Vihar Police Station, Distt. Alwar for offences under Ss. 410, 181, 198, 199 and 200 IPC. An interlocutory application has been filed praying therein for stay of the investigation of the case arising out of the aforesaid FIR. Respondent No.2 Ikram Khan, who is informant of the case, has appeared suo moto and prayed for a copy of the petition as well as Interim Application to file reply in this matter within two weeks. The petitioner is ready to supply the copies in course of the day.

(3.) Respondent No.2 has brought above S.B. Cr. Misc. Petition No. 8134/2022 for necessary direction for fair investigation of the same FIR.