Uda vs State Of Rajasthan
2022 Latest Caselaw 607 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 60/2022

Uda S/o Roopa, Aged About 63 Years, B/c Kalbelia, R/o Maa Satiyo Ki Madari, Teh. Kankroli, Dist. Rajsamand (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Rajsamand.

3. S.h.o. P.s. Kankroli, Dist. Rajsamand.

4. Roshan Lal S/o Chaggu Gujar, Mahastiyo Ki Madri, Kankroli.

5. Kishan Lal S/o Chaggu Ji Gujar, Mahastiyo Ki Madri, Kankroli.

----Respondents

For Petitioner(s) : Mr. Ram Prasad Singaria (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/01/2022

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR No.376/2021 lodged at Police

Station Kankroli, District Rajsamand has proposed to file a

negative final report before the court concerned.

In view of the fact that the police has already concluded the

investigation and proposed to file a negative final report in the

matter, no case for interference in this criminal misc. petition is

made out.

Hence, this criminal misc. petition is dismissed. Stay petition

is also dismissed.

(2 of 2) [CRLMP-60/2022]

However, the complainant is at liberty to avail appropriate

remedy available to him under the law, in case a negative final

report is filed by the police.

(VIJAY BISHNOI),J

44-Arun/-

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