Narendra Jain @ Pannalal @ Panji ... vs State
2022 Latest Caselaw 606 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2183/2020

Narendra Jain @ Pannalal @ Panji Jain S/o Gordhan Jain, Aged About 48 Years, Resident Of Village Sawaipur, Dist. Bhilwara.

----Petitioner Versus

1. State, Through Pp

2. Superintendent Of Police, Bhilwara.

3. S.h.o., Police Station Badliyas, Dist. Bhilwara.

----Respondents

For Petitioner(s) : Mr. B.S. Charan (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. Neeraj Kumar Gurjar (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/01/2022

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

been preferred on behalf of the petitioner seeking quashing of the

FIR No.91/2020 of Police Station Badliyas, Distt. Bhilwara.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR has filed a negative final

report before the court concerned.

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.

However, the complainant is free to avail remedy available to

her against the negative final report filed by the police.

(2 of 2) [CRLMP-2183/2020]

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J

2-Arun/-

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