Smt Shau Devi vs State And Anr
2021 Latest Caselaw 6347 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 520/2018

Smt. Shau Devi W/o Shri Ratna Ram, By Caste Vishnoi, Resident Of Vishnoi Chak Dhadhu Tehsil Phalodi, District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan Through Public Prosecutor.

2. Shri Jag Ram S/o Shri Kheraj Ram, By Caste Vishnoi, Resident Of Vishnoi Chak Dhadhu Tehsil Phalodi, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Mukesh Purohit For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021

By way of this criminal misc. petition under Section 482 Cr.P.C., the petitioner seeks quashing of FIR No.498/2017, registered at Police Station Phalodi, District Jodhpur Rural.

Learned Public Prosecutor has submitted a factual report of the IO as per which, thorough investigation was conducted and the case of the complainant was found to be false. A negative final report has been submitted in the court concerned on 15.04.2019.

In this view of the matter, the instant misc. petition as well as the stay application have become infructuous and are disposed of as such.

(SANDEEP MEHTA),J 61-Sudhir Asopa/-

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