Varsha Gehlot vs State Of Rajasthan
2022 Latest Caselaw 2477 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 305/2021

Varsha Gehlot D/o Shri Gauri Shankar Gehlot, Aged About 24 Years, 5/257, Near Community Building, Muktaprasad Colony, Naya Shehar, Bikaner, District Bikaner (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Rizwan Pathan S/o Abdul Rasid Pathan, Aged About 28 Years, 3/191/192, Mukta Prasad Colony, Bikaner, District Bikaner (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Rajak Khan For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Manish Dadhich for Complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order 10/02/2022

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

been filed by the petitioner for quashing of FIR No.396/2020 of

Police Station Sadar Bikaner, District Bikaner.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR have proposed to file a

negative final report before the court concerned.

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

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

be passed in this criminal misc. petition.

Hence, the criminal misc. petition is dismissed.

(2 of 2) [CRLMP-305/2021]

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 10-mohit/-

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