Bhanwarlal vs State
2022 Latest Caselaw 2214 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2272/2020

1. Bhanwarlal S/o Shri Manaram, Aged About 49 Years, By Caste Jat, R/o Ward No. 19, Sardarshahar, District Churu (Rajasthan).

2. Manoj S/o Shri Bhanwar Lal, Aged About 22 Years, By Caste Jat, R/o Ward No. 19, Sardarshahar, District Churu (Rajasthan).

----Petitioners Versus

1. State, Through P.p.

2. Bheekharam Choudhary S/o Shri Nanuram, By Caste Jat, R/o Ward No. 14, Sardarshahar, District Churu (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Ajay Vyas (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/02/2022

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

been preferred on behalf of the petitioners seeking quashing of

the FIR No.109/2020 of Police Station Sadar Shahar, Distt. Churu.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR, has concluded that since the

complaint filed by the complainant does not disclose case for any

cognizable offence, they proposed to file a negative final report

before the court concerned.

(2 of 2) [CRLMP-2272/2020]

In view of the fact that the police has already decided to

propose 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.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 4-Arun/-

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