Seema vs State And Anr
2021 Latest Caselaw 6351 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1233/2015

Seema D/o Shri Madhu Lal Jat, aged about 21 years, R/o Village Surpur, Tehsil Kapasan, District Chittorgarh.

----Petitioner Versus

1. State of Rajasthan

2. Smt. Seema W/o Shri Bhanwani Shankar Jat, R/o Village Surpur, Tehsil Kapasan, District Chittorgarh.

----Respondent

For Petitioner(s) : Mr. J.K. Suthar For Respondent(s) : Mr Gaurav Singh, PP Mr. Hari Singh

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021

The instant misc. petition has been filed by the petitioner

seeking quashing of FIR No.63/2015 registered at Police Station

Kapasan, District Chittorgarh for the offences under Sections 420,

467, 468 & 471 IPC.

Learned Public Prosecutor has submitted a factual report

dated 02.03.2021 received from the SHO PS Kapasan, District

Chittorgarh, as per which, investigation has been concluded and a

negative final report has been submitted in the court concerned.

In this view of the matter, nothing survives for consideration

of this Court in this misc. petition which is dismissed as

infructuous.

(SANDEEP MEHTA),J 51-Sudhir Asopa/-

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