Monika vs State
2021 Latest Caselaw 17643 Raj

(1 of 1) [CRLMP-4038/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4038/2019

Monika D/o Lalpuri, Aged About 34 Years, R/o Behind Dhudh Dairy, Police Station Balotra, District Barmer.

----Petitioner Versus

1. State, Through Pp

2. Purshottam S/o Dhanraj Sindhi, R/o Nayapura, P.s.

Balotra, Dist. Barmer.

----Respondents

For Petitioner(s) : Ms. Shalli Gajja 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, the charge sheet in the case has been filed against

accused Amit and for rest of the persons, negative final report has

been filed. The factual report produced by learned Public

Prosecutor is taken on record.

In view of the factual report filed, learned counsel for the

petitioner does not want to press this petition.

Accordingly, the present misc. petition is dismissed as not

pressed.

(VINIT KUMAR MATHUR),J

150-/Vivek/-

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