Udai Lal vs State
2021 Latest Caselaw 17828 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3255/2020

Udai Lal S/o Shri Dhanna Bairwa, Aged About 25 Years, R/o Beskalai, Tehsil Baneda, P.S. Baneda, Distt. Bhilwara (Raj.).

----Petitioner Versus

1. State, Through P.p.

2. Superintendent Of Police, Bhilwara.

3. S.H.O. Police Station Baneda, Distt. Bhilwara.

----Respondents

For Petitioner(s) : Ms. Sumitra Ben For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

26/11/2021

Learned Public Prosecutor submits that vide order dated

08.07.2020, the trial court directed the Investigating Agency to

investigate the matter and file the report before the concerned

Magistrate.

In view of the directions issued on 08.07.2020, the police

after investigation has found the allegations unsustainable, a

report to that effect has been filed before the learned trial court.

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

petitioner does not want to press this petition, however seeks

liberty to take appropriate steps before the trial court.

Accordingly, the misc. petition is dismissed as not pressed

with the liberty as aforesaid.

(VINIT KUMAR MATHUR),J

162-Shahenshah/-

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