Asgar vs State Of Rajasthan Through Pp ...
2024 Latest Caselaw 566 Raj/2

Rajasthan High Court

Asgar vs State Of Rajasthan Through Pp ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4426]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4466/2015

                                    Asgar S/o Shri Zuhur Khan, R/o Kehrani, Tehsil Tijara, Distt.
                                    Alwar (Raj.)
                                                                                           ----Accused/Petitioner
                                                                      Versus
                                    State Of Rajasthan Through PP
                                                                                                   ----Respondent

                                   For Petitioner(s)        :     None present
                                   For Respondent(s)        :     Mr. Ghanshyam Singh Rathore, GA
                                                                  cum AAG assisted by
                                                                  Mr. Tayyab Ali
                                                                  Mr. Riyasat Ali, P.P. assisted by
                                                                  Ms. Kratika Jaiman

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/01/2024

Learned Public Prosecutor has submitted the status report

dated 26.02.2023 furnished by the Station House Officer, Police

Station Bhiwadi, Police District Bhiwadi which reflects that after

investigation, charge-sheet No.467/2017 dated 26.07.2017 has

been submitted in the jurisdictional Magistrate Court. He submits

that in view thereof, this criminal miscellaneous petition filed for

quashing the subject FIR is rendered infructuous.

None for the petitioner to rebut the aforesaid statement.

Taking into consideration the contentions advanced by the

learned Public Prosecutor, this criminal miscellaneous petition is

dismissed as infructuous.

(MAHENDAR KUMAR GOYAL),J

Manish/93

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