Budh Raj vs State Of Rajasthan
2022 Latest Caselaw 915 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6921/2021

Budh Raj S/o Shri Amra Ram, Aged About 24 Years, B/c Vishnoi, R/o Rawar Ki Dhani, Tehsil Bilara, District Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Smt. Leela W/o Dinesh Godara, B/c Vishnoi, R/o Rawar Ki Dhani, Tehsil Bilara, District Jodhpur (Raj.)

----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 petitioner seeking quashing of the

FIR No.388/2021 of Police Station Bilara, District Jodhpur.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR and taking into consideration

of the fact that the parties have been entered into compromise,

has decided 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

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

such.

(2 of 2) [CRLMP-6921/2021]

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 37-Arun/-

Powered by TCPDF (www.tcpdf.org)