Abdul Kayum vs State
2021 Latest Caselaw 12230 Raj

(1 of 1) [CRLMP-1052/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1052/2020

Abdul Kayum S/o Abdul Kalam, Aged About 51 Years, By Caste Muslim Ansari, R/o Near Ginani Talab, Bajarwara, Nagaur, Tehsil And District Nagaur (Raj.).

----Petitioner Versus

1. State, Through P.p.

2. Farukh S/o Shri Kalam, By Caste Muslim Ansari, R/o Nehru Colony, Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. C.P. Soni Mr. Arvind Kumar For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/08/2021

The petitioner herein has approached this Court through this

misc. petition under Section 482 Cr.P.C. seeking quashing of FIR

No.11/2020 registered at Police Station Kotwali Nagaur.

Learned Public Prosecutor has placed on record the IO's

factual report as per which, investigation was concluded and a

negative final report has been submitted in the court concerned on

10.12.2020.

In this view of the matter, nothing survives for consideration

of this Court in this misc. petition which is dismissed as

infructuous. The stay application is also disposed of.

(SANDEEP MEHTA),J 62-Sudhir Asopa/Devesh/-

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