Ram Kumar Swami vs State
2021 Latest Caselaw 12238 Raj

(1 of 1) [CRLMP-4690/2018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4690/2018

Ram Kumar Swami S/o Ganpat Lal Swami, Aged About 32 Years, Outside Jasusar Gate, Maliyon Ka Mohalla, Bikaner.

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Pritam Solanki For Respondent(s) : Mr. Mahipal bishoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/08/2021

The instant misc. petition has been preferred by the

petitioner seeking quashing of the FIR No.31/2016, registered at

the Police Station Banar, District Jodhpur.

Learned Public Prosecutor has placed on record the factual

report as per which, the Investigating Officer found that the FIR

was filed without jurisdiction and accordingly, a negative final

report was submitted in the court concerned which has been

accepted and the transfer of the case is being sought to the

appropriate jurisdiction.

In this view of the matter, nothing survives for consideration

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

rendered infructuous. The stay application is also disposed of.

(SANDEEP MEHTA),J 1-/Sudhir Asopa/Devesh/-

Powered by TCPDF (www.tcpdf.org)