Sona Ram vs State Of Rajasthan
2022 Latest Caselaw 901 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6729/2021

1. Sona Ram S/o Shri Harkin Ram Bishnoi, Aged About 55 Years, R/o Sabal Nagar, Lohawat, Jodhpur Rural, Rajasthan.

2. Vimla D/o Shri Sona Ram Bishnoi, Aged About 22 Years, R/o Sabal Nagar, Lohawat, Jodhpur Rural, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Sumita W/o Shri Ramnivas Bishnoi, R/o Village Sabal Nagar, Lohawat, Jodhpur Rural, Rajasthan.

----Respondents

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/01/2022

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

been preferred on behalf of the petitioners seeking quashing of

the FIR No.308/2021 of Police Station Lohawat, District Jodhpur

Rural.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR has filed a negative final

report before the court concerned.

Keeping in view the fact that the police has already filed a

negative final report before the court concerned, no further order

is required to be passed in this criminal misc. petition, which is

dismissed as such.

(2 of 2) [CRLMP-6729/2021]

However, if the complainant is aggrieved by the negative

final report submitted by the police, he is free 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 28-Arun/-

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