Deshraj vs State
2022 Latest Caselaw 2716 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 18/2022

1. Deshraj S/o Niyamatrai, Aged About 63 Years, R/o Ward No. 26 Suratgarh, Distt. Sriganganagar.

2. Suraksha Kamra W/o Deshraj, Aged About 56 Years, R/o Ward No. 26 Suratgarh, Distt. Sriganganagar.

----Petitioners Versus

1. State, Through Pp

2. Rajkumar S/o Madan Lal, R/o Ward No. 24 Suratgarh, Distt. Sriganganagar.

----Respondents

For Petitioner(s) : Mr. Aakash Kukkar For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) Mr. Sameer Pareek

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/02/2022

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

been preferred on behalf of the petitioners seeking quashing of

the FIR No.501/2021 of Police Station Suratgarh, Distt.

Sriganganagar.

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-18/2022]

The factual report submitted by the learned Public Prosecutor

is taken on record.

If the complainant is aggrieved with the negative final report

to be submitted by the police, he is free to avail appropriate

remedy available to him under the law.

(VIJAY BISHNOI),J 3-Arun/-

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