Abhishek Charan vs State
2022 Latest Caselaw 550 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4677/2021

Abhishek Charan S/o Shri Satish Charan, Aged About 32 Years, R/o 233-A, Hanuwant A Bjs Colony, Mahamandir, Jodhpur.

----Petitioner Versus

1. State, Through Pp.

2. Dr. (Smt.) Neha Singh D/o Shri Govind Singh, W/o Shri Abhishek Charan, R/o 8A, Ambika Sadan, Veer Durgadas Colony, Paoto C Road, P.s. Mahamandir, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Nishant Bora (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Firoz Khan for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/01/2022

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

been preferred on behalf of the petitioners seeking quashing of

the FIR No.140/2020 of Police Station Mahamandir, Distt. Jodhpur

(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 this criminal misc. petition, which is dismissed as

such.

(2 of 2) [CRLMP-4677/2021]

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J

8-Arun/-

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