Balwant vs State Of Rajasthan
2022 Latest Caselaw 26 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6711/2021

Balwant S/o Birbal Ram, Aged About 52 Years, B/c Jat, R/o Ratnadesar Pallu, District Hanumangarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Suman W/o Ramjilal, D/o Balwant (Present Petitioner), R/o Ward No. 11, Suratgarh, District Sri Ganganagar, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Rajendra Choudhary (through VC) For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/01/2022

This criminal misc. petition under Section 482 CrPC has been

filed by the petitioner with a prayer for quashing the FIR

No.450/2021 of Police Station Suratgarh, District Sriganganagar.

Learned Public Prosecutor has submitted the factual report

wherein, it is mentioned that the police is going to file a negative

final report in the impugned FIR before the court concerned.

In view of the fact that the police is going to file a negative

final report in the matter, no order is required to be passed in this

criminal misc. petition, which is dismissed as such.

(VIJAY BISHNOI),J

SURABHII/68-

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