Kistura Ram vs State
2021 Latest Caselaw 6159 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6149/2019

1. Kistura Ram S/o Shri Chelaram, Aged About 35 Years, Resident Of Village Nai Undari, Rageshwari Gas Terminal (Rawli Nadi), Barmer (Raj.)

2. Parbata Ram S/o Sh. Chelaram, Aged About 40 Years, Resident Of Village Nai Undari, Rageshwari Gas Terminal (Rawli Nadi), Barmer (Raj.)

3. Pancharam S/o Sh. Chelaram, Aged About 45 Years, Resident Of Village Nai Undari, Rageshwari Gas Terminal (Rawli Nadi), Barmer (Raj.)

----Petitioners Versus

1. State, Through Pp

2. Jhamu Devi D/o Sh. Ramaram, By Caste Kalbi, Resident Of Bhawaniyon Ki Dhani, Police Station Gudamalani, District Barmer.

----Respondents

For Petitioner(s) : Mr. D.K. Gaur For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

By way of this criminal misc. petition, the petitioner seeks

quashing of the FIR No.285/2019, registered at Police Station

Gudamalani, District Barmer for the offences under Sections 376-

D & 366 of the IPC.

Learned Public Prosecutor has submitted a factual report of

the IO, as per which, investigation was undertaken and a negative

final report was submitted in the court concerned way back on

07.01.2020.

(2 of 2) [CRLMP-6149/2019]

In view of the above development, the instant criminal misc.

petition has been rendered infructuous and is dismissed as such.

(SANDEEP MEHTA),J 4-Sudhir Asopa/-

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