Ismail vs State
2021 Latest Caselaw 16914 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2769/2019

Ismail S/o Haji Mohammad, Aged About 72 Years, By Caste Teli Musalman, R/o W.no. 5, Hasan Peer Ki Gali, Churu At Present Residing At 04B-1953, Ground Floor, Yasin Park Apartment, Shatranjiwad, Begampura, Dist. Suraj (Gujarat)

----Petitioner Versus

1. State, Through PP

2. Smt. Gyarasi Devi W/o Lt. Sh. Rameshwar Lal, B/c Nayak, R/o Sahnali Badi, P.S. Ratannagar, Dist. Churu.

----Respondents

For Petitioner(s) : Mr. K.L. Thakur For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

12/11/2021

Learned Public Prosecutor submits that in view of the factual

report received, the police has filed the negative final report

against the petitioner.

The factual report produced by the learned Public Prosecutor

is taken on record.

In view of the factual report received and the statement

made by learned Public Prosecutor, nothing survives in the

petition.

Accordingly, the misc. petition is dismissed.

(VINIT KUMAR MATHUR),J 5-Shahenshah/Vivek-

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