RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition is filed by the petitioner with prayer to quash F.I.R. No. 38 dated 16.2.2014 pertaining to Police Station, Chunawadh, Sriganganagar for offence under Section 16/54 of the Rajasthan Excise Act, 1950.

(2.) Learned Counsel for the petitioner has submitted that the petitioner was not named in the F.I.R. and the constable Jai Karan who alleged that he has identified accused persons is not known to him. It is also contended by the learned Counsel for the petitioner that on the day of the incident, he was not present in the village and therefore, the Police has wrongly implicated the petitioner for commission of the crime as alleged in the F.I.R.

(3.) Per contra, learned Public Prosecutor has informed this Court that the investigation in connection with the impugned F.I.R. is under progress and from whatever evidence collected by Police, prima facie, it is established that the petitioner was involved in the commission or the crime as alleged in the impugned F.I.R.