Pukhraj Panwar vs State Of Rajasthan
2021 Latest Caselaw 8559 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1773/2020

1. Pukhraj Panwar S/o Sh. Ramprasad, Aged About 40 Years, By Caste Mali, Resident Of Dhara Bas, Tausar, Post Tausar, Tehsil And District Nagaur (Raj.). Mobile No.- 9079916229.

2. Ramnarayan Devra S/o Lt. Sh. Poonamchand Devra, Aged About 74 Years, By Caste Mali, Resident Of Bas Maulsar, Post Tausar, Tehsil And District Nagaur (Raj.).

3. Smt. Basanti Devra W/o Shri Narendra Devra, Aged About 49 Years, By Caste Mali, Resident Of Bas Maulsar, Post Tausar, Tehsil And District Nagaur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Its Learned P.P.

2. Anil Saini Panwar S/o Sh. Ramakishan Panwar, Resident Of Shardapuram, Nagaur.

----Respondents

For Petitioner(s) : Mr. Yashpal Khileree For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

26/03/2021

The petitioners herein have approached this Court by way of

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

FIR No.545/2019 registered at Police Station Kotwali Nagaur,

District 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

01.03.2021.

(2 of 2) [CRLMP-1773/2020]

In view of above, 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 107-Sudhir Asopa/-

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