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Ramdayal S/O Shri Ramesh B/C ... vs State Of Rajasthan
2022 Latest Caselaw 1241 Raj/2

Citation : 2022 Latest Caselaw 1241 Raj/2
Judgement Date : 3 February, 2022

Rajasthan High Court
Ramdayal S/O Shri Ramesh B/C ... 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. 5455/2019

                                   1.       Ramdayal S/o Shri Ramesh, Aged About 36 Years, R/o Village
                                            Kathanadi, Tehsil Baswa, District Baswa, Raj.

                                   2.       Rajkumar S/o Jagdish, R/o Village Kathanadi Tehsil Baswa,
                                            District Baswa, Raj.

                                                                                                         ----Petitioners

                                                                           Versus

                                   1.       State Of Rajasthan, Through PP

                                   2.       Geeta Devi W/o Shri Jagdish, Aged About 35 Years, R/o
                                            Ramgarh, Dhani Bhandara, Tehsil Sikrai, District Dausa, 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-petitioners seeking quashing of the FIR No. 0279/2019

registered at Police Station Sikandara, District Dausa.

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.239 dated 30.08.2019 had been submitted way back on 11.02.2019

against the accused-Ramdayal S/o Shri Ramesh and Rajkumar S/o

Jagdish. 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 /202

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