Atul Gupta vs State
2022 Latest Caselaw 1024 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6626/2021

Atul Gupta S/o Prem Dayal Gupta, Aged About 66 Years, Director Invent A.r.c., Private Limited, Head Office, 6 Raheja Chambers Press, General Marg, Nariman Point, Mumbai, Maharashtra.

----Petitioner Versus

1. State, Through Pp

2. Basant Kumar Bankaliya S/o Mool Chand Bankaliya, Being Power Of Attorney Holder Of M/s/ Classic Automobile Private Limited And Dsb Motors Private Limited, R/o T-21, Subhgrah Apartment, 5-A, New Fatehpura, District Udaipur.

----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/01/2022

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

been preferred on behalf of the petitioner seeking quashing of the

FIR No.291/2020 of Police Station Ambamata, Distt. Udaipur.

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-6626/2021]

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 39-Arun/-

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