Vaidnath Chaudhary And Ors vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 582 Raj/2

Rajasthan High Court

Vaidnath Chaudhary And Ors vs State Of Rajasthan And Anr ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:4450]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 2413/2016

1.        Vaidnath Chaudhary Son Of Ram Kishan Chaudhary, By
          Caste Jat, R/o Plot No.5, Prem Nagar, Diggi Road,
          Madram Pura, Sanganer, Jaipur.
2.        Durgesh Chaudhary Son Of Vaidnath Chaudhary, By Caste
          Jat, R/o Plot No.5, Prem Nagar, Diggi Road, Madram Pura,
          Sanganer, Jaipur.
3.        Mahesh Chaudhary Son Of Vaidnath Chaudhary, By Caste
          Jat, R/o Plot No.5, Prem Nagar, Diggi Road, Madram Pura,
          Sanganer, Jaipur.
                                                                   ----Petitioners
                                    Versus
1.        State Of Rajasthan Through P.P.
2.        Laxmi Wife Of Suresh Bharti, D/o Prakash Puri, By Caste
          Goswami, R/o Plot No.7, Prem Nagar, Diggi Road, Madram
          Pura, Muhana, Sanganer, Jaipur.
                                                                 ----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 24.01.2024 furnished by the Station House Officer, Police

Station Muhana, Jaipur (South) which reflects that after

investigation, charge-sheet No.111/2016 has been submitted in

the jurisdictional Magistrate Court on 27.07.2016. He submits that

[2024:RJ-JP:4450] (2 of 2) [CRLMP-2413/2016]

in view thereof, this criminal miscellaneous petition filed for

quashing the subject FIR is rendered infructuous.

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/131

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