Mahesh Kumar S/O Shri Chhitar Mal ... vs State Of Rajasthan
2022 Latest Caselaw 1244 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Petition No. 3102/2019

Mahesh Kumar S/o Shri Chhitar Mal, Aged About 30 Years, R/o
Village Kushalpura, Tehsil Jamwa Ramgarh, Police Station Andhi,
District Jaipur, Raj.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through PP
2.      Smt. Rameshwari D/o Shri Badri Prasad, W/o Shri Mahesh
        Kumar, Aged About 23 Years, R/o Dhani Bandh Bhitar, Tan
        Village Dolika, Tehsil Sikrai, Police Station Sikandara,
        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-petitioner seeking quashing of the FIR No. 105/2019

registered at Police Station Sikandara, District Dausa (Raj.).

At the outset, learned Public Prosecutor has submitted a

detailed factual report duly signed by the SHO concerned

contending therein that after thorough investigation the offence

has been found against the accused-petitioner, Mahesh Kumar and

a charge-sheet under Sections 498-A, 406 and 323 of the Indian

Penal Code, 1860 and Section 4 of the Dowry Prohibition Act,

1961 has been submitted in the Court of Judicial Magistrate

Sikandra on 09.09.2019 and thereafter the learned Trial Court has

proceeded further in the matter.

(2 of 2) [CRLMP-3102/2019]

In this view of the matter, the present is not a fit case for

quashing of the FIR and thus, the petition deserves to be

dismissed.

Accordingly, the instant miscellaneous petition is dismissed.

The stay application is also dismissed.

(FARJAND ALI),J

Mohita /199

Powered by TCPDF (www.tcpdf.org)