KISHORE SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc petition has been filed by the petitioner for quashing of non-bailable standing warrant issued against the petitioner so also the supplementary chargesheet qua the petitioner in connection with FIR No. 225/2014 registered at Police station Parbatsar, District Nagaur for offence under Ss. 147, 148, 149, 323, 395, 302 and 120B IPC alongwith Sec. 3/25 of Arms Act.

(2.) Brief facts of the case are that a complaint came to be filed by the complainant that he received a phone call from his son's mobile, upon answering the same, one Govind colleague of complainant's son at Government school informed that when he alongwith Rajendra was going on motorcycle from Parbatsar to Bhavsiya, a white car with no registration number plate hit the motorcycle. Due to the impact, they fell down. It was alleged that one of the persons sitting in the car took out a small gun and fired at Rajendra which hit his chest. Thereafter, another person came out of his car and fired at Rajendra which hit his arms and he fell down. It was alleged that these persons also attacked him with sticks. It was further alleged that the out of long standing enmity, the accused persons had killed his son.

(3.) On the basis of aforesaid complaint, an FIR was registered at Police station, Parbatsar for offence under Sec. 147, 148, 149, 323, 382, 302 IPC and investigation commenced. After investigation, the police filed chargesheet against the other accused persons and a supplementary chargesheet was filed against the petitioner under Sec. 299 Cr.P.C. The petitioner was declared as absconder and the proceedings under Sec. 82 Cr.P.C. was also started against the petitioner and standing warrant was issued against the petitioner.