Rampratap vs State Of Rajasthan
2022 Latest Caselaw 1653 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 144/2022

1. Rampratap S/o Shri Devaram, Aged About 30 Years, R/o Malsar Sardarshahar, P.s. Bhanipura, Dist. Churu (Raj.)

2. Devaram S/o Shri Hemaram, Aged About 58 Years, R/o Malsar Sardarshahar, P.s. Bhanipura, Dist. Churu (Raj.)

3. Kisnaram S/o Shri Devaram, Aged About 32 Years, R/o Malsar Sardarshahar, P.s. Bhanipura, Dist. Churu (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Soyakaran Ram S/o Shri Ladhuram, R/o Malsar Sardarshahar, P.s. Bhanipura, Dist. Churu (Raj.)

----Respondents

For Petitioner(s) : Mr. S.S. Sisodia (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been filed by the petitioners for quashing of FIR No.239/2021 of

Police Station Bhanipura, District Churu.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR has proposed to file a

negative final report before the court concerned.

In view of the fact that the police has proposed to file a

negative final report in the matter, no further order is required to

be passed in this criminal misc. petition, which is dismissed as

such.

(2 of 2) [CRLMP-144/2022]

However, the complainant is at liberty to avail appropriate

remedy available to him under the law.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 9-mohit/-

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