MUKESH KUMAR KHEDAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Quashing of an order dtd. 30/4/2024 passed by learned Additional Sessions Judge, Sujangarh, Churu, in Sessions Case No.20/2023, arising out of FIR No.43/2023 dtd. 14/4/2023, at Police Station Salasar, Churu for the alleged offences under Ss. 302, 392, 34 of IPC is sought herein.

(2.) Relevant facts, as pleaded in the petition, is as follows:-

(3.) In the aforesaid backdrop, I have heard the learned counsel for the petitioner and the learned Public Prosecutor and perused the case file.