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Rajesh Kumar Yadav S/O Shri Naresh ... vs State Of Rajasthan
2022 Latest Caselaw 1234 Raj/2

Citation : 2022 Latest Caselaw 1234 Raj/2
Judgement Date : 3 February, 2022

Rajasthan High Court
Rajesh Kumar Yadav S/O Shri Naresh ... vs State Of Rajasthan on 3 February, 2022
Bench: Farjand Ali
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Petition No. 3548/2021

Rajesh Kumar Yadav S/o Shri Naresh Kumar Yadav, Aged About
23 Years, R/o Dhani Bandha Wali Sefraguwar, Police Station
Khetri, Tehsil Khetari, District Jhunjhunu Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.      State Of Rajasthan, Through P.P.
2.      The Director General Of Police, Rajasthan, Jaipur.
3.      S.P, Jhunjhunu.
4.      The Station House Officer, Police Station Khetri, Tehsil
        Khetri, Jhunjhunu, Rajasthan.
5.      Lal Chand S/o Shri Gokal, R/o Sefraguwar, Police Station
        Khetri, Tehsil Khetari, District Jhunjhunu, Rajasthan.
                                                                  ----Respondents
For Petitioner(s)            :    None
For Respondent(s)            :    Mr. F.R. Meena, PP for the State



              HON'BLE MR. JUSTICE FARJAND ALI

                             Judgment / Order

03/02/2022

The instant miscellaneous petition has been preferred by the

accused-petitioner seeking quashing of the FIR No. 406/2021

registered at Police Station Khetri, District Jhunjhunu.

At the outset, learned Public Prosecutor has submitted a

detailed factual report duly signed by the SHO concerned

contending therein that after thorough investigation in the matter,

negative final report No.151 dated 28.07.2021 had been

submitted way back. The factual report be taken on record.

In this view of the matter, nothing survives in this petition.

(2 of 2) [CRLMP-3548/2021]

Concerned SHO is directed to submitted the result of

investigation in the Trial Court within one month from the date of

receipt of this order.

Accordingly, the instant miscellaneous petition is dismissed.

The stay application is also dismissed.

(FARJAND ALI),J

Mohita /209

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