Gajendra Agarwal @ Gaju Bhai vs State Of Rajasthan
2022 Latest Caselaw 278 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6333/2021

Gajendra Agarwal @ Gaju Bhai S/o Bharuka Agarwal, Aged About 35 Years, Purana Juna Monda, Dist. Jalna, Maharashtra.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Ramesh Kumar S/o Sh. Lachchiram, Gahnchiyon Ka Bas, Tehsil Sumerpur, Dist. Pali.

----Respondents

For Petitioner(s) : Mr. Sharad Kothari (through VC) For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 05/01/2022

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

been preferred on behalf of the petitioner seeking quashing of the

FIR No.136/2021 of Police Station Sumerpur, Distt. Pali.

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.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 147-Arun/-

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