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Mohammad Sakir vs State
2022 Latest Caselaw 367 Raj

Citation : 2022 Latest Caselaw 367 Raj
Judgement Date : 6 January, 2022

Rajasthan High Court - Jodhpur
Mohammad Sakir vs State on 6 January, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5735/2021

1. Sahil S Chauhan S/o Mohammad Sakir, Aged About 27 Years, R/o Plot No. 24, Patrakar Colony Ii, Near Arihant Anchal, Jhanwar, Jodhpur, Rajasthan.

2. Rahil S Chauhan S/o Mohammad Sakir, Aged About 30 Years, R/o Plot No. 24, Patrakar Colony Ii, Near Arihant Anchal, Jhanwar, Jodhpur, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Smt. Nasreen W/o Ameer Chouhan, Aged About 31 Years, R/o Medti, Silavto Ka Bass, Sojati Gate, Jodhpur, Sadar Bazar, Jodhpur City East, Rajasthan, India.

----Respondents Connected With S.B. Criminal Misc(Pet.) No. 5194/2021 Mohammad Sakir S/o Yunus Bhai, Aged About 58 Years, Choukha, Jodhpur City West, Rajasthan, India.

----Petitioner Versus

1. State, Through Pp

2. Smt. Nasreen W/o Ameer Chouhan, Aged About 31 Years, Medti, Silavto Ka Bass, Sojati Gate, Jodhpur, Sadar Bazar, Jodhpur City East, Rajasthan, India.

----Respondents

For Petitioner(s) : Mr. Aakash Kukkar (through VC) For Respondent(s) : Mr. Mukesh Trivedi, PP Mr. Firoz Khan for the respondent No.2 (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2022

(2 of 2) [CRLMP-5735/2021]

These criminal misc. petitions under Section 482 Cr.P.C. have

been preferred on behalf of the petitioners seeking quashing of

the FIR No.421/2021 of Police Station Udaimandir, Jodhpur City

(East).

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 these criminal misc. petitions.

Hence, these criminal misc. petitions are dismissed.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J

21-MS Rathore/-

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