Smt. Sunita Bhatnagar Wife Of Shri ... vs State Of Rajasthan (2024:Rj-Jp:22633)
2024 Latest Caselaw 3939 Raj/2

Rajasthan High Court

Smt. Sunita Bhatnagar Wife Of Shri ... vs State Of Rajasthan (2024:Rj-Jp:22633) on 13 May, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

[2024:RJ-JP:22633]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

         S.B. Criminal Miscellaneous (Petition) No. 644/2021

Smt. Sunita Bhatnagar W/o Shri Sushil Bhatnagar, Aged About
58 Years, R/o Premesh Rangpur Road No. 1 Kota Raj.
                                                                             ----Petitioner
                                          Versus
1.       State of Rajasthan through PP
2.       Subodh Jain S/o Shri Subhag Mal Jain, R/o Hotel Veenus
         Plaza, Rangpur Road, Kota Junction (Raj.)
                                                                        ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Mahendra Meena, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

13/05/2024

No one has put in appearance on behalf of the petitioner to

argue the case.

The instant petition has been filed under Section 482 for

quashing of FIR No.218/2020 registered at Police Station

Bheemganj Mandi, District Kota City (Raj.) for the offence

punishable under Section 195A of IPC.

Learned State Counsel places on record copy of factual

report dated 23.08.2023.

According to the factual report, after thorough investigation,

charge-sheet was filed in this matter and petitioner has already

been acquitted by learned Trial Court vide judgment dated

23.03.2022.

In view of the above, prayer made in this petition does not

survive anymore.

[2024:RJ-JP:22633] (2 of 2) [CRLMP-644/2021]

Accordingly, this criminal misc. petition is dismissed as

having rendered infructuous.

(ANIL KUMAR UPMAN),J

DEEPA RANI -89

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