Khushi Ram vs State Of Rajasthan
2022 Latest Caselaw 2615 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 718/2022

Khushi Ram S/o Sh. Purshottam, Aged About 40 Years, R/o W.no. 09, Raisinghnagar, Teh. Raisinghnagar, Dist. Sriganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Manish Kumar S/o Sh. Tarsem Chand, R/o W.no. 22, Raisinghnagar, Teh. Raisinghnagar, Dist. Sriganganagar.

----Respondents

For Petitioner(s) : Mr. Pawan Bharti for Mr. S.R. Godara For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/02/2022

This criminal misc. petition under Section 482 CrPC

is filed by the petitioner with a prayer for quashing of the

FIR No.0004/2021 lodged at P.S. Raisinghnagar, Distt. Sri

Ganganagar.

Learned Public Prosecutor has submitted a factual

report, wherein it is mentioned that the police after

thorough investigation into the impugned FIR has not

found any involvement of the petitioner in commission of

crime. It is also stated in the factual report that the IO

has already filed an application before the DY.S.P.

(2 of 2) [CRLMP-718/2022]

concerned for removing name of the petitioner from the

investigation.

In view of the above facts mentioned in the factual

report, 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

31-msrathore/-

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