Rajesh Jain vs State Of Rajasthan
2021 Latest Caselaw 635 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2384/2019

1. Rajesh Jain S/o Shri Genda Mal Ji Jain, Aged 40 years,

2. Smt. Arti Jain W/o Shri Rajesh Jain, Aged 36 years, Both B/c Jain and R/o 18, Sarvritu Villas, Udaipur.

----Petitioners

Versus

1. State Of Rajasthan, Through Learned Pp

2. Sanjay Sancheti S/o Late Shri Gehri Lal Sancheti, R/o 398, I Road No.1, Bhopalpura, Udaipur.

----Respondents

For Petitioner(s) : Mr. Deepak Menaria, Adv. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, PP Mr. Vikram Singh Rajpurohit, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/01/2021

The instant misc. petition has been filed by the petitioners for quashing of FIR No.101/2018, PS Pratap Nagar, Udaipur for offences under Sections 406, 420, 120B IPC.

Learned Public Prosecutor has submitted a report dated 08.01.2021 received from the concerned Police Station wherein it has been mentioned that after thorough investigation Police has reached to the conclusion that the matter is purely civil in nature and therefore Police is going to file final report in this case. The said report is hereby taken on record.

In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly.

Stay application also dismissed.

(MANOJ KUMAR GARG),J c-1-MS/-

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