Mubarak vs State Of Rajasthan
2021 Latest Caselaw 6216 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5302/2019

1. Mubarak S/o Sh. Gulle Khan, Aged About 26 Years, R/o Village Deu, Teh. Khinvsar, P.s. Pachoudi District Nagaur.

2. Ruksana D/o Mostak Khan, Aged About 19 Years, R/o Sipahiyon Ka Mohala, Nagaur.

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Smt. Baya W/o Sh. Mustak Khan, R/o Bachchakhada, Deh Road, Nagaur.

----Respondents

For Petitioner(s) : Mr. L.S. Jakhaniya For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

02/03/2021

By way of this criminal misc. petition under Section 482

Cr.P.C., the petitioner seeks quashing of FIR No.88/2019,

registered at Mahila Police Station, District Nagaur.

Learned Public Prosecutor has placed on record the IO's

factual report as per which, a negative final report has been

submitted in the court concerned. In this view of the matter, the

instant criminal misc. petition has become infructuous and is

dismissed as such. Stay application is also disposed of.

(SANDEEP MEHTA),J

111-Sudhir Asopa/-

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