SHOBHA RANI KUSHWAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present Criminal Miscellaneous Petition has been instituted by the petitioner under Sec. 482 Cr.P.C., seeking quashing of

(2.) At the outset, it was apprised to the Court that the matter has been placed before this Court on priority pursuant to the directions of Hon'ble the Chief Justice, in terms of the mandate of the Hon'ble Supreme Court regarding early adjudication of matters pertaining to MPs and MLAs; and the petitioner is an MLA from Dholpur belonging to the non-ruling party.

(3.) Learned Senior Counsel, Mr. Madhav Mitra, assisted by learned counsel Ms. Jaya Mitra, appearing for the petitioner submitted that the genesis of the proceedings lies in FIR No.17/2017, registered on 13/1/2017 at Police Station Mathura Gate, Bharatpur, under the aforementioned provisions. It was submitted that upon conclusion of investigation, a charge-sheet came to be filed only against certain co-accused persons, and proceedings under Sec. 173(8) Cr.P.C. were kept pending. Subsequently, cognizance was taken on 18/10/2022 against the co-accused persons; and being aggrieved of which, the petitioner preferred a revision petition which came to be dismissed on 12/5/2023.