Rajasthan High Court - Jodhpur
Jafar Khan vs State & Anr on 14 September, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 747 / 2013
Jafar Khan s/o Shri Dine Khan, aged 54 years, r/o Siwanchi Gate,
Sindhiyo Ka Bass, Jodhpur.
----Petitioner
Versus
1. The State of Rajasthan.
2. Salim Khan s/o Shri Sher Khan, b/c Sindhi Musalman, aged 36
years, r/o Village Rajva, Post Lordi Dejgra, Tehsil & District
Jodhpur.
----Respondent
____________________________________________________
For Petitioner(s) : Mr.Ramesh Purohit
For Respondent(s) : Mr.M.S.Panwar PP for the State.
Mr.K.S.Lodha for Mr.Vineet Jain
____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 14/09/2017
1. This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing of the FIR and further proceeding in pursuance of FIR No.150/2012 lodged at Police Station, Jhanwar, District Jodhpur for the offences under Sections 143, 323, 452 and 386 IPC.
2. At the outset, learned Public Prosecutor submits that the negative final report has been submitted in this case.
3. In light of the aforesaid statement made by the learned Public Prosecutor, the present misc. petition does not survive and the same is accordingly dismissed.
(DR. PUSHPENDRA SINGH BHATI)J. Skant/-