Smt.Suman And Anr vs State And Anr
2021 Latest Caselaw 8259 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1195/2014

1. Smt.Suman W/o Shri Mainpal D/o Shri Indraj

2. Mahipal Baadhu S/o Shri Harlal Baadhu Both by caste Jat and both residents of 41 PTP Manniwali, Tehsil Sardul Shahar, District Sriganganagar

----Petitioner Versus

1. State of Rajasthan

2. Rajesh S/o Shri Indraj, by caste Jat, R/o 41 PTP Manniwali, Tehsil Sardul Shahar, District Sriganganagar.

----Respondent

For Petitioner(s) : Mr. Pradeep Shah For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

25/03/2021 The petitioners have approached this Court by way of this misc. petition under Section 482 Cr.P.C. seeking quashing of FIR No.91/2014 registered at Police Station Sardul Shahar, District Sriganganagar.

Learned Public Prosecutor has submitted the Investigating Officer's factual report, as per which, the investigation was concluded and a negative final report was submitted in the Court concerned way back in the year 2014 and which was accepted on 08.04.2015.

In this view of the matter, nothing survives for consideration of this court in this miscellaneous petition, which is dismissed as infructuous. Stay application is also disposed of.

(SANDEEP MEHTA),J 59-Sudhir Asopa/-

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