Arun Kumar Chum vs State Of Rajasthan
2022 Latest Caselaw 340 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4830/2019

1. Arun Kumar Chum S/o Ajab Chand Chum, Aged About 64 Years, Iii-E-144, Jnv Colony, Bikaner.

2. Kanchan Chum W/o Arun Kumar Chum, Aged About 59 Years, Iii-E-144, Jnv Colony, Bikaner.

3. Anubhav Chum S/o Arun Kumar, Aged About 27 Years, Iii-

E-144, Jnv Colony, Bikaner.

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Smt. Pooja Jain W/o Anurag Chum, R/o Present Address S-4, Flat No. 273, Satyam Shivam Sundaram Apartment, Near Chopasani School, Chopasani Housing Board, Jodhpur, Rajasthan And Permanent Address 3 I 177, Behind Vivekanand School, Vyas Colony, Jai Narayan Colony, Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Shreekant Verma (through VC) For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2022

This criminal misc. petition has been filed by the

petitioners for quashing of FIR No.208/2019 of Police

Station Mahila Thana, Jodhpur City West, Distt. Jodhpur.

The said FIR is lodged at the instance of the respondent

No.2.

(2 of 2) [CRLMP-4830/2019]

Learned Public Prosecutor has submitted a factual

report wherein, it is mentioned that the police after

thorough investigation into the impugned FIR has filed

charge-sheet against one Anurag son of Arun Kumar

Chum, who happened to be the husband of the

respondent No.2, however, the police has not found any

case against the petitioners, who happened to be the

father-in-law, mother-in-law and brother-in-law of the

respondent No.2.

In view of the fact that the police has not found any

case against the petitioners and filed charge-sheet

against the other co-accused, no further order is required

to be passed in this criminal misc. petition, which is

dismissed as such.

The factual report submitted by learned Public

Prosecutor is taken on record.

(VIJAY BISHNOI),J

105-msrathore/-

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