Ramesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 18748 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2182/2021

Ramesh Kumar S/o Shri Chhoga Ji Kumhar, Aged About 36 Years, By Caste Kumhar, R/o Jawala, Tehsil And District Sirohi (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through P.P.

2. Chunni Lal S/o Shri Vina Ji Prajapat, Aged About 43 Years, R/o Jawal, Sirohi, Police Station Barloot, District Sirohi (Raj.).

----Respondents

For Petitioner(s) : Mr. Parikshit Nayak for Mr. Ravindra Paliwal For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

09/12/2021

Learned Public Prosecutor submits that as per the factual

report received, police is proposing to file a negative final report in

the case.

The factual report produced by learned Public Prosecutor is

taken on record.

In view of the factual report submitted, learned counsel for

the petitioner does not want to press this petition.

Accordingly, the misc. petition is dismissed as not pressed.

(VINIT KUMAR MATHUR),J

28-Shahenshah/-

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