Bhagwati Mothsara vs State Of Rajasthan
2022 Latest Caselaw 108 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 1399/2020

1. Bhagwati Mothsara D/o Shri Nand Ram Mothsara W/o Sunil Kumar, Aged About 30 Years, Resident Of Sardarshahar District Churu. At Present Posted As Medical Officer, Primary Health Centre, Buchawas, Tehsil Taranagar, District Churu.

2. Lalitsingh S/o Sh. Ram Singh, Aged About 23 Years, Working At Bardia Lab. Sardarshahar District Churu.

3. Ankita D/o Shri Sukhlal, Aged About 23 Years, Working At Bardia Hospital, Sardarshahar District Churu.

----Petitioners Versus

State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia

For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/01/2022

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

been preferred on behalf of the petitioners seeking quashing of

the FIR No.192/2020 of Police Station Sardarshahar, Distt. Churu.

(2 of 2) [CRLMP-1399/2020]

Learned Public Prosecutor has informed this Court 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 above submission made by the learned Public

Prosecutor 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.

(VIJAY BISHNOI),J

9-Arun/-

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