Manjeet Kaur vs State Of Rajasthan
2022 Latest Caselaw 279 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5819/2021

1. Manjeet Kaur W/o Gurmel Singh, Aged About 63 Years, R/o 7F Bada, Tehsil And District Sriganganagar.

2. Smt. Simranjeet W/o Gurlabh Singh, Aged About 40 Years, R/o 7F Bada, Tehsil And District Sriganganagar.

3. Smt. Gurjeet Kaur W/o Natha Singh, Aged About 43 Years, D/o Gurmel Singh, R/o 7F Bada, Tehsil And District Sriganganagar.

4. Smt. Karmjeet Kaur W/o Baldev, Aged About 45 Years, D/o Gurmel Singh, R/o 7F Bada, Tehsil And District Sriganganagar.

5. Smt. Sarabjeet Kaur W/o Harjinder Singh, Aged About 53 Years, D/o Gurmel Singh, R/o 7F Bada, Tehsil And District Sriganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Shri Bhanwar Singh S/o Gopiram Meghwal, R/o 7F Bada, Tehsil And District Sriganganagar Rajasthan.

----Respondents

For Petitioner(s) : Dr. RDSS Kharlia (through VC) For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/01/2022

This criminal misc. petition under Section 482 CrPC has been

filed by the petitioners with a prayer for quashing of the FIR

No.124/2021 of Police Station Mathilirathan, District

Sriganganagar.

Learned Public Prosecutor has submitted the factual report

wherein, it is mentioned that the FIR No.124/2021 of Police

(2 of 2) [CRLMP-5819/2021]

Station Mathilirathan, District Sriganganagar have wrongly been

registered by the police as the magistrate concerned has only sent

a complaint for investigation under Section 202 CrPC. It is also

mentioned in the factual report that the report has already been

sent to the concerned magistrate that the present FIR has wrongly

been registered. It is also stated that the FR No.123 dated

10.11.2021 has also been prepared which will be submitted in the

concerned court very soon.

In view of the fact that the police itself have admitted that

they have wrongly registered the FIR No.124/2021 of Police

Station Mathilirathan, District Sriganganagar and are 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.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J

Surabhii/28-

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