Aditya Bhat And Ors vs State Of Raj Asthan And Anr
2021 Latest Caselaw 7140 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 1491/2009

 1.     Aditya Bhat, R/o 40, Aagan, 11th Floor, T.V. Chidambram
 Marg, Sion-East, Mumbai
 2.     Gaurav Gandhi working for gain at NDTV Imagine Ltd.,
 12001, Adrash Nagar Post Office, Andheri (West) Mumbai-
 400057
 3.     Fazila Allana working for gain at SOL Production Pvt. Ltd.,
 B-40, 3rd Floor, Shri Sai Baba Nagar, St. Peter Road of Hill Road,
 Bandra (West) Mumbai
 4.     Rakhi Sawant, R/o Aroma Building, Flat No. 403, Opposite
 Oshiwara, Police Station, Andheri (West), Mumbail
 5.     Ravi Kishan, R/o House No. B/702, Vaibhav Palace,
 Oshiwara, Jogeshwari (West), Mumbai
                                                                  ----Petitioner
                                    Versus
 1.     State Of Raj Asthan through PP
 2.     Sh. Gaurva Tiwari S/o Shri Ganesh Tiwari, 48/109, Rajat
 Path, Mansarovar, Jaipur. At present resident of 166, Satluj
 Marg, Karni Vihar, Ajmer Road, Jaipur
                                                                ----Respondent

For Petitioner(s) : Mr. Samit Bishnoi For Complainant(s) : Mr. Sanjay Yadav For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/12/2021

1. Petitioners have preferred this misc. petition for seeking

quashing of FIR No. 179/2009 registered at Police Station Sirsi

Road, District Jaipur City (South).

2. It is contended by counsel for the petitioner that directions

were given to the public prosecutor to produce the status report.

Learned Public Prosecutor has produced the status report.

(2 of 2) [CRLMP-1491/2009]

3. From the status report, it is evident that police has come to

the conclusion that the offence is not made out and negative final

report has been proposed by the police.

4. I have considered the contentions.

5. In view of the fact that police has come to the conclusion

that offence is not made out and negative final report has been

produced, this criminal misc. petition has become infructuous.

6. This Criminal Misc. Petition is dismissed as having become

infructuous.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /47

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