Balveer Singh vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 104 Raj/2

Rajasthan High Court

Balveer Singh vs State Of Rajasthan And Anr ... on 9 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:1357]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2763/2013

                                    Balveer Singh S/o Shri Niranjan Singh, aged 36 years, R/o
                                    Khutipuri Jatan, Thana Mursan, Distt. Hathras, Uttar Pradesh
                                                                                                 ----Accused/Petitioner
                                                                            Versus
                                    1.         State Of Rajasthan Through PP
                                                                                                  Proforma Respondent

2. Jyoti W/o Shri Balveer Singh D/o Shri Gyan Singh, aged 30 years, R/o Mohalla Namak Katra, Vasangate, Kumhergate, Bharatpur Rajasthan

----Complainant/Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/01/2024

Learned Public Prosecutor has submitted the status report

dated 01.05.2023 furnished by the Station House Officer, Mahila

Thana, Bharatpur which reflects that after investigation, Negative

Final Report No.211 dated 21.12.2013 was submitted in the

jurisdictional Court on 30.12.2013 which was accepted by the

learned trial Court.

In view thereof, this criminal miscellaneous petition filed for

quashing the subject FIR is rendered infructuous and is dismissed

accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/65

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