Ramesh Kumar Sharma vs State Of Rajasthan
2022 Latest Caselaw 418 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6179/2021 Dr. Ramesh Kumar Sharma S/o Shri Mohan Lal Sharma, Aged About 57 Years, R/o Ward No. 19, Sardarshahar, Tehsil Sardarshahar, District Churu.

----Petitioner

Versus

1. State Of Rajasthan, Through Pp

2. The Chief Medical And Health Officer, Ratangarh, District Churu.

----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

07/01/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been preferred on behalf of the petitioner seeking quashing of FIR

No.537/2021 of Police Station Sardarshahar, Distt. Churu.

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.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 29-Arun/-

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