Vikram S/O Boduram vs State Of Rajasthan
2022 Latest Caselaw 1235 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                             S.B. Criminal Miscellaneous Petition No. 1598/2021

                                    Vikram S/o Boduram, R/o Sakhra, P.S. Khetri, District Jhunjhunu
                                    (Raj).
                                                                                                       ----Petitioner
                                                                       Versus
                                    1.       State Of Rajasthan, Through P.P.
                                    2.       Ramesh Kumar S/o Dholaram, R/o Sakhra, P.S. Khetri,
                                             District Jhunjhunu (Raj).
                                                                                                    ----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. 126/2021

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.25 dated 07.03.2021 had been submitted

way back on 19.08.2021. The factual report be taken on record.

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

Accordingly, the instant miscellaneous petition is dismissed.

The stay application is also dismissed.

(FARJAND ALI),J

Mohita /208

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