Citation : 2021 Latest Caselaw 17614 Raj
Judgement Date : 24 November, 2021
(1 of 1) [CRLMP-5571/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5571/2019
1. Balwant Ranka S/o Shambhoo Lal Ranka, Aged About 55 adult, C/o Mangalchand Champa Lal, Mahaveer Bazar, Beawar, District Ajmer (Raj.).
2. Yashwant Ranka S/o Shambhoo Lal Ranka, Aged About 48 adult, C/o Mangalchand Champa Lal Mahaveer Bazar, Beawar, District Ajmer (Raj.).
----Petitioners Versus
1. State Of Rajasthan, Through P.P.
2. Krishna Gopal S/o Kanhaiya Lal Jagetia, Age Adult, R/o Bhagwanpura, At Present House No. 17, Near Anand Public School, Maruti Colony, Police Station Pratap Nagar, Bhilwara (Raj.).
----Respondents
For Petitioner(s) : Mr. Dhirendra Singh For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment
24/11/2021
Learned Public Prosecutor submits that as per the factual
report received, the police is proposing to file a negative final
report in the case.
The factual report produced by learned Public Prosecutor is
taken on record.
In view of the factual report received, learned counsel for the
petitioner does not want to press this petition.
Accordingly, the misc. petition is dismissed as not pressed.
(VINIT KUMAR MATHUR),J
161-/Vivek/Shahenshah-
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