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Ashok Singh vs State
2021 Latest Caselaw 8434 Raj

Citation : 2021 Latest Caselaw 8434 Raj
Judgement Date : 26 March, 2021

Rajasthan High Court - Jodhpur
Ashok Singh vs State on 26 March, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1162/2020

Ashok Singh S/o Shri Karan Singh, Aged About 43 Years, Vpo Dhulva Tehsil Buhana, District Jhunjhunu.

----Petitioner Versus

1. State, Through P.p.

2. Asha Ram Panwar S/o Shri Shrawan Ram, By Caste Mali, R/o Nagaur Road, Deedwana, Tehsil Deedwana, District Nagaur.

----Respondents

For Petitioner(s) : Mr. R.S. Chouhan For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

26/03/2021

The petitioner herein has approached this Court through this

misc. petition under Section 482 Cr.P.C. seeking quashing of FIR

No.197/2019 registered at Police Station Deedwana, Nagaur.

Learned Public Prosecutor has placed on record the IO's

factual report as per which, investigation was concluded and a

negative final report has been submitted in the court concerned on

16.03.2021.

In this view of the matter, nothing survives for consideration

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

infructuous. The stay application is also disposed of.

(SANDEEP MEHTA),J 20-Sudhir Asopa/-

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