Papapram vs State
2021 Latest Caselaw 6690 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3584/2020

1. Papapram S/o Sh. Narsa Ram, Aged About 49 Years, By Caste Meghwal, R/o Village Narsana, District Jalore (Raj.).

2. Adringaram S/o Sh. Amra Ram, Aged About 44 Years, By Caste Meghwal, R/o Village Tikhi, Tehsil And District Jalore (Raj.).

----Petitioners Versus

1. State, Through P.p.

2. Bharat Kumar S/o Sh. Jagtaram, By Caste Garuda, R/o Village Raipuriya, Police Station Bagra, District Jalore (Raj.).

----Respondents

For Petitioner(s) : Mr. Pradeep Shah, Adv. For Respondent(s) : Mr. Mukhtiyar Khan, PP Mr. Manish Bhunwal on behalf of Mr. SS Rajpurohit, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/03/2021 The instant misc. petition has been filed by the petitioners for quashing of FIR No.22/2020, PS Bagra, District Jalore and all consequential proceedings for offences under Sections 419, 420, 447, 467, 468, 471 & 120B IPC.

Learned Public Prosecutor has submitted a report dated 04.03.2021 received from the concerned Police Station wherein it has been mentioned that after thorough investigation, Police is going to file final report in this case. The said report is hereby taken on record.

In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly.

Stay application also dismissed.

(MANOJ KUMAR GARG),J 141-MS/-

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