Kalu Nai @ Shahid Afridi vs State Of Rajasthan
2022 Latest Caselaw 109 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5317/2019 Kalu Nai @ Shahid Afridi S/o Mubarak Ali, Aged About 18 Years, By Caste Musalim, R/o Near Mosque Of Nai, Subashpura, Bikaner, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Ravina D/o Khaju Sheikh W/o Jamil Ali, Aged About 24 Years, R/o Near Mosque Of Nai, Subashpura, Bikaner, Rajasthan.

----Respondents

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

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 04/01/2022

Learned counsel for the petitioner has submitted that

compromise has been arrived at between the parties.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police has already concluded

investigation in the matter and found prima facie case against the

petitioner for the offences punishable under Sections 457 &

376/511 of IPC and is going to file charge-sheet against him.

In view of the fact that investigation in relation to the

impugned FIR has already been concluded and the police is going

to submit charge-sheet in the matter, I am not inclined to

entertain this criminal misc. petition.

Hence, this criminal misc. petition is dismissed.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

5-mohit/-

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