Kishore vs State Of Rajasthan
2022 Latest Caselaw 916 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6910/2021

Kishore S/o Sh. Suresh Thanvi, Aged About 37 Years, Phalodi, Dist. Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Punamchand S/o Lt. Sh. Madan Gopal, Phalodi, Dist.

Jodhpur.

----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.334/2021 of Police Station Phalodi, District Jodhpur.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR has already filed a negative

final report before the court concerned on 04.01.2022.

In view of the fact that the police has filed 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.

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.

(2 of 2) [CRLMP-6910/2021]

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 34-Arun/-

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