HANUMAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-438
HIGH COURT OF RAJASTHAN
Decided on June 29,2020

HANUMAN Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) This petition under Section 482 Cr.P.C. has been filed for quashing of FIR No.0136/2020 registered at Police Station Bandikui District Jaipur.
(2.) Learned counsel for the petitioners submits that the SHO of concerned Police Station has been appointed as Receiver over the disputed land and regarding the incident of theft of green trees from the disputed land the petitioner has lodged a complaint on 12-3-2020. But instead of registering an FIR on the petitioner's complaint, above FIR has been registered on the report of Assistant Sub Inspector of the same Police Station, where a lady Constable namely Manju Devi belongs to opposite party is posted and she will influence and interfere in the investigation of the case.
(3.) Heard. Considered.;


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