Prakash Singh vs State Of Rajasthan Through Pp ...
2024 Latest Caselaw 187 Raj/2

Rajasthan High Court

Prakash Singh vs State Of Rajasthan Through Pp ... on 11 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:2060]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4072/2015

                                    Prakash Singh S/o Shri Rajnath singh, R/o Sanwli Road, Sikar.
                                                                                             ----Accused-Petitioner
                                                                        Versus
                                    1.State Of Rajasthan Through P.P.
                                                                                     ----Respondent

2.Shri Abhishek Tripathi, Manager Shri Vinayak Automobives Private Limited, Bajrang Service Station, Opposite Patel Maidan, Jaipur Road, Ajmer.

                                                                        ----Respondent/Complainant


                                   For Petitioner(s)          :     None present
                                   For Respondent(s)          :     Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/01/2024

This criminal miscellaneous petition under Section 482 CrPC

has been filed for quashing the FIR No.248/2015 registered at

Police Station Kotwali, District Jhunjhunu for offence under

Sections 420 & 406 IPC.

Learned Public Prosecutor submits that after investigation,

charge-sheet against the petitioner was filed way back on

22.12.2015 in the jurisdictional Magistrate Court and in view

thereof, this criminal miscellaneous petition is rendered

infructuous.

None for the petitioner to refute the aforesaid statement.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/144

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