Ajeet Singh Gurjar S/O Shri Himmat ... vs State Of Rajasthan
2022 Latest Caselaw 1273 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 589/2019

1.      Ajeet Singh Gurjar S/o Shri Himmat Singh Gurjar, R/o
        Ward No. 3, Chhabri Ka Bas, Bandikui, Tehsil Baswa,
        District Dausa.
2.      Himmat Singh S/o Shri Jai Singh, R/o Ward No. 3,
        Chhabri Ka Bas, Bandikui, Tehsil Baswa, District Dausa.
3.      Ramoti W/o Himmat Singh, R/o Ward No. 3, Chhabri Ka
        Bas, Bandikui, Tehsil Baswa, District Dausa.
4.      Narbada Devi W/o Jaisingh, R/o Ward No. 3, Chhabri Ka
        Bas, Bandikui, Tehsil Baswa, District Dausa.
5.      Suwalal S/o Jai Singh, R/o Ward No. 3, Chhabri Ka Bas,
        Bandikui, Tehsil Baswa, District Dausa.
6.      Siyaram S/o Suwalal, R/o Ward No. 3, Chhabri Ka Bas,
        Bandikui, Tehsil Baswa, District Dausa.
                                                                   ----Petitioners
                                    Versus
1.      State Of Rajasthan, Through P.P.
2.      Aashu Gurjar D/o Laxman Gurjar, R/o Bhandari, Tehsil
        Sikrai, District Dausa.
                                                                 ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Arvind Kumar, P.P. For Complainant : Mr. G.L. Sharma Advocate through Video Conferencing.

HON'BLE MR. JUSTICE FARJAND ALI Judgment / Order 04/02/2022

The instant criminal miscellaneous petition has been

preferred for quashing of the FIR No.8/2019 registered at Police

Station Sikandara, District Dausa.

As per the factual report submitted by the learned Public

Prosecutor, it is revealed that after investigation, a negative final

report No.113 dated 29.05.2019 has been submitted in the Court

(2 of 2) [CRLMP-589/2019]

of Munsif Judicial Magistrate, Sikrai, District Dausa on 19.10.2019.

The factual report be taken on record.

In view of above, I am not inclined to accede the prayer of

the petitioners.

Accordingly, the criminal miscellaneous petition is dismissed.

Stay application is also dismissed.

(FARJAND ALI),J

Sanjay Kumawat -212

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