Smt Priya Jain And Anr vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 587 Raj/2

Rajasthan High Court

Smt Priya Jain And Anr vs State Of Rajasthan And Anr ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:4460]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 4770/2016

1. Smt. Priya Jain W/o Sh. Ankit Saraswat D/o Sh. Rakesh Jain
Aged about 23 years R/o Near B-Narayan Gate Bharatpur (Raj.)
2. Ankit Saraswat S/o Sh. Rameshwar Prasad Saraswat Aged
about 24 yaers R/o Near B-Narayan Gate, Bharatpur Distt.
Bharatpur (raj.)
(At present both are living at house no.190/236 Sector 19 Pratap
Nagar Sanganer Jaipur)
                                                                   ----Petitioners
                                   Versus
1. State Of Rajasthan through PP
                                                                ----Non-Petitioner
2. Rakesh Jain S/o Late Sh. Gulab Chand Jain R/o E-166 Ranjeet
Nagar, Bharatpur Distt. Bharatpur (raj.)
                                          ----Complainant/Non-Petitioner


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 Kotwali Bharatpur, Bharatpur which reflects that after

investigation, Final Report No.177 dated 22.11.2016 finding the

allegations to be false has been submitted in the jurisdictional

Magistrate Court on 02.12.2016 and has been accepted on the

same day. He submits that in view thereof, this criminal

[2024:RJ-JP:4460] (2 of 2) [CRLMP-4770/2016]

miscellaneous petition filed for quashing the subject FIR is

rendered infructuous.

In view thereof, this criminal miscellaneous petition is

rendered infructuous and is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/146

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