Chandra Prakash Balodiya vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 585 Raj/2

Rajasthan High Court

Chandra Prakash Balodiya vs State Of Rajasthan And Anr ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4454]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 3882/2016

                                    Chandra Prakash Balodiya son of Shri lal Chand Balodiya, aged
                                    about 46 years, resident of H-48, Ram nagar, Dev Vihar, Sodala,
                                    Jaipur
                                                                                                      ----Petitioner
                                                                      Versus
                                    1. State Of Rajasthan through PP
                                    2. Smt. Pinki Sharma wife of Shri Virendra Kumar, aged about 45
                                    years, resident of 11/978, Malviya Nagar, 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 24.01.2024 furnished by the Station House Officer, Police

Station Jawahar Circle, District Jaipur (East) which reflects that

after investigation, charge-sheet No.314/2016 has been submitted

in the jurisdictional Magistrate Court on 17.12.2016. 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/138

Powered by TCPDF (www.tcpdf.org)