Manoj Khatri Son Of Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6064 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6127/2021

Manoj Khatri Son Of Late Shri Tirthlal Khatri, Aged About 53
Years, Resident Of Paota, District Jaipur (Raj). Presently Residing
At Vidhadhar Nagar, Jaipur (Raj).
                                                                     ----Petitioner
                                     Versus
1.        State Of Rajasthan, Through The Public Prosecutor.
2.        Vinod Kumar Sharma Son Of Prahlad Sahay, Aged About
          50 Years, Resident Of 224, Vinobha Vihar, Malviya Nagar,
          Jaipur (Raj).
                                                                  ----Respondents

For Petitioner(s) : Mr. Prakash Chand Yadav For Complainant(s) : Mr. Deepak Sharma For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

27/10/2021

1. Petitioner has preferred this Misc. Petition under Section 482

Cr.P.C. for quashing the FIR No. 510/2021 registered at police

station Kotputali, Jaipur Rural, District Jaipur.

2. Learned Public Prosecutor has submitted the report that

police has come to the conclusion that offence is not made out.

3. Report submitted by learned Public Prosecutor is taken on

record.

4. I have considered the contentions.

5. In view of the fact that police has come to the conclusion

that offence is not made out, hence, the Criminal Misc. Petition

seeking quashing of FIR has become infructuous.

(2 of 2) [CRLMP-6127/2021]

6. Accordingly, this Criminal Misc. Petition is dismissed as

having become infructuous.

7. Stay applications stands disposed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /81

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