Rajasthan High Court - Jodhpur
Babu Lal Vishnoi vs State Of Rajasthan on 15 January, 2015
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
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S.B. CRIMINAL MISC. APPLICATION NO.3219/2014
Babu Lal Vishnoi V/S State of Rajasthan
Date of order : 15.01.2015
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr Rajesh Joshi, for the applicant. Mr Vikram Rajpurohit, Public Prosecutor.
This criminal misc. application under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for restorating S.B. Criminal Misc. Petition No.828/2013, which was dismissed by this Court vide order dated 09.07.2014 in default.
Learned counsel for the applicant has submitted that S.B. Criminal Misc. Petition No.828/2013 has been filed by the applicant- petitioner with a prayer for quashing the FIR No.507/2012 dated 18.12.2014 of Police Station, ACB, CPS, Jaipur, District ACB Jodhpur for the offence under Section 13(1)(d) and 13 (2) of the Prevention of Corruption Act, 1988. However, after thorough investigation the police has filed a negative final report while concluding that the applicant-petitioner was not involed in any of the offences as alleged in the impugned FIR.
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In view of the above fact and circumstance of the case, no further order is required to be passed in this criminal misc. application. The same is, therefore, dismissed.
[VIJAY BISHNOI],J.
Abhishek 11