Chetanya Raj vs State Of Rajasthan
2022 Latest Caselaw 321 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6033/2021

Chetanya Raj S/o Shri Lal Chand, Aged About 36 Years, R/o

15/241, Chaupasani Housing Board, Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Ramasawroop S/o Shri Babu Lal, Aged About 41 Years,

R/o Jasnagar, Riyan Badi, Merta City, Nagaur, Rajasthan,

Presently R/o Shree Ram Vear House Bedawari Road,

Sogawas, Merta, Merta City, Nagaur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kaushal Gautam (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.366/2021 of Police Station Merta City, Distt. Nagaur.

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.

(2 of 2) [CRLMP-6033/2021]

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J

35-Arun/-

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