Aziz Khan vs State Of Rajasthan
2021 Latest Caselaw 12306 Raj

(1 of 2) [CRLMP-5139/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5139/2019

1. Aziz Khan S/o Sh. Abdul Samad, Aged About 40 Years, B/c Musalman, R/o Raj Talab, Banswara (Raj.)

2. Imran Khan S/o Sh. Mohammed Sarif, Aged About 40 Years, B/c Musalman, R/o A-21 Sripal Nagar, Sumerpur, Distt. Pali. At Present B-1/16 Blf Ankur Vihar, Loni Gaziabad, New Delhi.

3. Mohsin Khan S/o Sh. Farukh, Aged About 28 Years, B/c Musalman, R/o Husaini Chowk, Raj Talab, Banswara.

4. Naushad S/o Shri Maksud Ahmed, Aged About 35 Years, B/c Musalman, R/o Chuna-Bhatti, Raj Talab, Banswara.

5. Tafjul S/o Sh. Ayub Khan, Aged About 32 Years, B/c Musalman, R/o Village Kalinjara, Near Bus Stand, Distt. Banswara.

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Farukh Khan S/o Sh. Sattar Khan, B/c Musalman, R/o Lakharwara, Banswara (Raj.)

----Respondents

For Petitioner(s) : Mr. Shambhoo Singh Rathore For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/08/2021

The instant misc. petition has been filed by the petitioner

under Section 482 Cr.P.C. seeking quashing of the FIR

No.228/2019 registered at the Police Station Banswara for the

offences under Sections 420, 406 and 120-B IPC.

Learned Public Prosecutor has submitted the factual report

as per which, a negative final report has been chalked out by the

(2 of 2) [CRLMP-5139/2019]

Investigating Officer finding the case to be based on a mistake of

fact. However, the factual report has not been filed in the court

concerned till date. Thus, learned Public Prosecutor shall instruct

the Investigating Officer to file result of the investigation in the

court concerned in accordance with the factual report within 30

days from today.

With the above observations, the instant misc. petition is

disposed of. Stay application is also disposed of.

(SANDEEP MEHTA),J

89-/Sudhir Asopa/Devesh/-

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