Bhanwar vs State Of Rajasthan
2022 Latest Caselaw 776 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 140/2022

Bhanwar S/o Shri Himta Ram, Aged About 19 Years, R/o Khimel, Tehsil Bali, Presently Residing At Main Bazar, Rani, District Pali.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police, Pali

3. The Police Station Rani, District Pali.

----Respondents

For Petitioner(s) : Mr. Suresh Kumar Maru (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/01/2022

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

been preferred on behalf of the petitioner with a prayer to give

direction to the police for conducting fair and impartial

investigation in the FIR No.188/2021 of Police Station Rani,

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 found that since the

dispute between the parties is purely of civil nature, no case is

made out against the accused persons. It is also mentioned in the

factual report that on 30.12.2021, the complainant himself has

appeared before the concerned Police Station and informed the

police that he does not want to press his complaint as both the

parties have entered into compromise.

(2 of 2) [CRLMP-140/2022]

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

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 59-Arun/-

Powered by TCPDF (www.tcpdf.org)