Rajendra Kumar Sharma vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 567 Raj/2

Rajasthan High Court

Rajendra Kumar Sharma vs State Of Rajasthan And Anr ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:4453]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 3362/2016

Rajendra Kumar Sharma S/o Shri Late Shri Radha Krishan
Sharma, resident of Kasba Sanganer, District Jaipur at present
Rajasthan
                                                           ----Accused/Petitioner
                                      Versus
1. State Of Rajasthan through PP
2. Amit Kumar Meena S/oShri Hanuman Sahay Meena, Branch
Manager, IDBi Bank Ltd. C-Scheme, Jaipur, Rajasthan
                                                                   ----Respondents

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 25.01.2024 furnished by the Station House Officer, Police

Station Ashok Nagar, District Jaipur (South) which reflects that

after investigation, charge-sheet No.80/2017 dated 25.07.2018

has been filed in the jurisdictional Magistrate Court and

investigation kept pending against other accused-persons under

Section 173(8) CrPC has been closed. 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.

[2024:RJ-JP:4453] (2 of 2) [CRLMP-3362/2016]

Taking into consideration the contentions advanced by the

learned Public Prosecutor, this criminal miscellaneous petition is

dismissed as infructuous.

(MAHENDAR KUMAR GOYAL),J

Manish/136

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