Babu Lal vs State
2022 Latest Caselaw 717 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1113/2019

1. Babu Lal S/o Daya Ram, Aged About 74 Years, Pali

2. Ram Lal S/o Daya Ram, Aged About 67 Years, Pali

3. Ramesh S/o Daya Ram, Aged About 57 Years, Pali

4. Madan S/o Ram Lal, Aged About 35 Years, Pali

5. Narpat S/o Babu Lal, Aged About 37 Years, Pali

6. Bharat S/o Babu Lal, Aged About 28 Years, Pali

7. Mangi Lal S/o Babu Lal, Aged About 45 Years, All B/c Mali, R/o Sumerpur, Ps Sumerpur, Dist Pali

----Petitioners Versus

1. State, Through Pp

2. Mahesh Kumar S/o Ram Lal Harizan, Fateh Nagar, Shivganj (Erinpur) Dist Sirohi

----Respondents

For Petitioner(s) : Mr. JVS Deora (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2022

This criminal misc. petition has been filed by the petitioners

for quashing of FIR No.57/2019 of Police Station Sumerpur,

District Pali.

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

(2 of 2) [CRLMP-1113/2019]

be passed in this criminal misc. petition, which is dismissed as

such.

The complainant is at liberty to avail appropriate remedy

available to him under the law.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 122-mohit/-

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