Magha Ram vs State Of Rajasthan
2022 Latest Caselaw 669 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3614/2021

Magha Ram S/o Sh. Bhani Ram, Aged About 57 Years, R/o Arjunsar,teh. Loonkaransar P.s. Mahajan Dist. Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Dinesh S/o Kishan Lal, Sahniwala, Teh. Loonkaransar, Dist. Bikaner.

----Respondents

For Petitioner(s) : None Present For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 12/01/2022

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

been preferred on behalf of the petitioner seeking quashing of the

FIR No.0065/2021 of Police Station Mahajan, Distt. Bikaner.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR has already 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.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 93-Arun/-

Powered by TCPDF (www.tcpdf.org)