Shanti Devi vs State Of Rajasthan
2022 Latest Caselaw 787 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5243/2019

1. Shanti Devi W/o Bhagirath, Aged About 55 Years, B/c Bishnoi, R/o Haripura Hema Ki Dhani, Hadecha, Sanchore Police Station, Teh. Sanchore, District Jalore.

2. Bhagirath S/o Harlal Bishnoi, Aged About 58 Years, B/c Bishnoi, R/o Haripura Hema Ki Dhani, Hadecha, Sanchore Police Station, Teh. Sanchore, District Jalore.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Kishan Lal S/o Sh. Harlal Ji, B/c Bishnoi, R/o Haripura Hema Ki Dhani, Hadecha, Sanchore Police Station, Teh. Sanchore, District Jalore.

                                                                  ----Respondents


For Petitioner(s)          :     None Present
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 petitioners seeking quashing of

the FIR No.383/2019 of Police Station Sanchore, Distt. Jalore.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR has not found involvement of

the petitioner in the commission of crime.

In view of the fact that the police has not found any role of

the petitioner in the commission of crime in relation to the

impugned FIR, no further order is required to be passed in this

criminal misc. petition, which is dismissed as such.

(2 of 2) [CRLMP-5243/2019]

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 1-Arun/-

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