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Rajeev Sharma And Ors vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 575 Raj/2

Citation : 2024 Latest Caselaw 575 Raj/2
Judgement Date : 25 January, 2024

Rajasthan High Court

Rajeev Sharma And Ors vs State Of Rajasthan And Anr ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:4442]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 1014/2016

1. Rajeev Sharma son of Late Shri Yogendra Sharma
2. Smt. Usha W/o Late Yogendra Kumar
3. Smt. Rachna W/o Praveen
All resident of 51/1/A, Bhamacharan Rai Road, near Jai Shree
Colony, Post Bahela, Kolkata West Bangal
                                                            ---Accused-Petitioners
                                       Versus
1. State Of Rajasthan through PP
                                                                    ----Respondent

2. Smt. Nikky W/o Shri Rajeev Sharma d/o Shri Sitaram, aged 31 years, r/o Plot No.6, Rakeshpuri, Police Station Sodala, Jaipur Rajasthan

-----Respondent-Complainant

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 Mahila Thana South, Jaipur which reflects that after

investigation, Final Report No.10/2016 has been submitted in the

jurisdictional Magistrate Court on 10.05.2016 finding the

allegations to be false. He submits that in view thereof, this

criminal miscellaneous petition filed for quashing the subject FIR is

rendered infructuous.

[2024:RJ-JP:4442] (2 of 2) [CRLMP-1014/2016]

None for the petitioners 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/117

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