Mahendra Kumar vs State Of Rajasthan
2021 Latest Caselaw 16171 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5762/2021

Mahendra Kumar S/o Bhera, Aged About 21 Years, R/o Vetera, Bagoda District Jalore.

----Petitioner Versus

1. State of Rajasthan, Through PP

2. The Superintendent of Police, Jalore

3. The Station House Officer, Police Station, Bagoda, District Jalore.

----Respondents

For Petitioner(s) : Mr. Pritam Joshi For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment / Order

25/10/2021

This misc. petition has been filed on behalf of the petitioner

seeking fair, impartial and expeditious investigation in the matter

of F.I.R. no. 107/2021 registered at Police Station Bagoda, District

Jalore, for the offences under Sections 148, 149, 447, 427 and

379 of the I.P.C.

Learned Public Prosecutor submits that as per the factual

report submitted by the investigating officer, the charge-sheet is

being filed. The factual report produced is taken on record.

In view of the factual report submitted, nothing survives in

this petition. Therefore, the present misc. petition is dismissed as

having become infructuous.

(VINIT KUMAR MATHUR),J 68-Vivek/Shahenshah/-

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