Omprakash Singh S/O Banwari Lal ... vs State Of Rajasthan
2022 Latest Caselaw 1242 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                 S.B. Criminal Miscellaneous Petition No. 3716/2019

                                   1.       Omprakash Singh S/o Banwari Lal Ola, Aged About 35 Years,
                                            R/o Village Kudali, Near Government School, District Sikar,
                                            Raj.

                                   2.       Rajkumari @ Raju D/o Banwari Lal Ola, R/o Jhunjhunu, District
                                            Jhunjhunu, Raj.

                                                                                                               ----Petitioners

                                                                           Versus

                                   1.       State Of Rajasthan, Through PP

                                   2.       Sriram Meena S/o Bhagwati Prasad Meena, Aged About 52
                                            Years, R/o Village Lalgarh Papurna, Tehsil Khetri, District
                                            Jhunjhunu, Raj.

                                                                                                             ----Respondents

For Petitioner(s) : Ms. Shobha Sharma, Advocate through VC for Mr. Shailendra Singh, Advocate 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. 238/2019

registered at Police Station Khetri, District Jhunjhunu.

A detailed factual report has been submitted by the learned Public

Prosecutor reveals that after conducting investigation, negative final

report No. 147/19 dated 16.10.2019 has been submitted in the Trial

Court. 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 /201

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