Najam Singh @ Naj Singh vs State And Anr
2021 Latest Caselaw 6352 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2208/2014

Najam Singh @ Naj Singh S/o Shri Sukhdev Singh, aged 32 years, by caste Sikh, R/o 6 D.D., Tehsil Gharsana, District Sriganaganagar

----Petitioner Versus

1.State of Rajasthan

2. Arjun Ram S/o Shri Bhinya Ram, aged 35 years, by caste Meghwal, R/o Lakhasar, Tehsil Kolayat, District Bikaner.

`----Respondent

For Petitioner(s) : None present. For Respondent(s) : Mr. Gaurav Singh, PP

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.133/2014 registered at Police Station

Kolayat, District Bikaner for the offences under Sections 420, 406,

467, 468 & 471 IPC.

Learned Public Prosecutor has submitted a factual report of

the IO as per which, charge-sheet was filed against the petitioner

for the offence under Section 420 IPC way back in the year 2016.

Thus, nothing survives for consideration of this Court in this misc.

petition which is dismissed as infructuous.

(SANDEEP MEHTA),J 48-Sudhir Asopa/-

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