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Kantilal Kant vs State Of Rajasthan
2022 Latest Caselaw 601 Raj

Citation : 2022 Latest Caselaw 601 Raj
Judgement Date : 11 January, 2022

Rajasthan High Court - Jodhpur
Kantilal Kant vs State Of Rajasthan on 11 January, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3899/2021 Kantilal Kant S/o Sh. Ganeshmal, Aged About 53 Years, 79, Adarsh Nagar, Bheenmal, Dist. Jalore, The Then Executive Engineer, Phed, Sanchore.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Nishant Bohra (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/01/2022

This criminal misc. petition has been filed by the petitioner

for quashing of FIR No.138/09 of Police Station CPS ACB Jaipur.

Learned Public Prosecutor has submitted a factual report

dated 10.01.2022, wherein it is mentioned that the police after

thorough investigation into the impugned FIR has already filed a

negative final report in the concerned court.

In view of the fact that the police has already filed 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 learned Public Prosecutor is

taken on record.

(VIJAY BISHNOI),J

6-mohit/-

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