Sunil Vishnoi vs State
2022 Latest Caselaw 725 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6335/2021

1. Sunil Vishnoi S/o Shri Jagdish, Aged About 24 Years, R/o Sardarpura C Road, Near Anil Kirana Store, Jodhpur.

2. Rakesh S/o Shri Harendra, Aged About 24 Years, R/o Gokul Ji Ki Piau Ke Pass, Mandore, Jodhpur.

3. Virendra Sngh S/o Shri Mahendra Singh, Aged About 24 Years, R/o Choupasni Housing Board, Jodhpur.

----Petitioners Versus

1. State, Through Pp

2. Praveen Jain S/o Shri Babu Lal Jain, R/o Dilip Nagar, Lal Sagar, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Firoz Khan (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2022

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

been preferred on behalf of the petitioners seeking quashing of

the FIR No.278/2021 of Police Station Shastri Nagar, Distt.

Jodhpur Metropolitan.

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-6335/2021]

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 17-Arun/-

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