Citation : 2022 Latest Caselaw 364 Raj
Judgement Date : 6 January, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7161/2021
1. Pradeep Gaurishankar Trivedi S/o Sh. Gaurishankar Trivedi, Aged About 49 Years, A-302, Silver Avenue, Maple County-1, Thaltej, Shilaj Road, Ahmedabad (Guj.).
2. Manoj Pandya S/o Navnitlal Pandya, Aged About 41 Years, 109-B Vrandavan Park, Near Takshila Apartment, Chala Road, Vapi- 396191.
3. Amit Sarkar S/o Gopal Sarkar, Aged About 29 Years, 202, Bhavya Darshan, Plot No. C-12, Behind Himalaya Store, Morarji Circle, Vapi- 396195
----Petitioners Versus
1. State Of Rajasthan, Through Pp
2. Mool Chand Jain S/o Sh. Bahadur Malji, Aged About 69 Years, B/c Jain, R/o 460, Subhash Nagar-Ii, Pal Road, Jodhpur (Raj.).
----Respondents
For Petitioner(s) : Mr. Kishan Bansal (through VC) For Respondent(s) : Mr. Mool Singh Bhati, 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.277/2021 of Police Station Kudi
Bhagtasani, District Jodhpur City (west).
Learned Public Prosecutor has submitted a factual report,
wherein it is mentioned that the police after thorough
investigation in to the impugned FIR has proposed to file a
negative final report before the court concerned.
(2 of 2) [CRLMP-7161/2021]
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.
(VIJAY BISHNOI),J
56-mohit/-
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