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Pawan Kanwar vs State
2021 Latest Caselaw 16911 Raj

Citation : 2021 Latest Caselaw 16911 Raj
Judgement Date : 12 November, 2021

Rajasthan High Court - Jodhpur
Pawan Kanwar vs State on 12 November, 2021
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5909/2021

1. Smt. Pawan Kanwar W/o Sh. Ugam Singh, Aged About 60 Years, H.No. 1075, Gali No. 1, Gandhipura, B.J.S. Colony, Jodhpur.

2. Prakash Kanwar W/o Sh. Khim Singh, Aged About 35 Years, H.No. 1075, Gali No. 1, Gandhipura, B.J.S. Colony, Jodhpur.

3. Pushpa Kanwar W/o Sh. Nathu Singh, Aged About 30 Years, H.No. 1075, Gali No. 1, Gandhipura, B.J.S. Colony, Jodhpur.

----Petitioners Versus

1. State, Through PP

2. Narpat Singh S/o Sh. Mod Singh, Resident of Village Sinali Tehsil Luni Dist. Jodhpur.

----Respondents

For Petitioner(s) : Mr. Moti Singh For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment

12/11/2021

Learned Public Prosecutor submits that as per the

instructions received from the investigating officer, the offence

against the present petitioners is not made out and therefore,

they are not being proceeded against.

The factual report submitted by the learned Public Prosecutor

is taken on record.

In view of the statement given by the learned Public

Prosecutor nothing survives in this petition and therefore, the

same is disposed of accordingly.

(VINIT KUMAR MATHUR),J 202-Shahenshah/Vivek-

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