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Rajasthan High Court - Jodhpur

Beelu Goswami @ Sunil Goswami vs State Of Rajasthan on 21 April, 2022

Author: Dinesh Mehta

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Criminal Misc(Pet.) No. 1790/2022

1. Ravi S/o Devi Lal, Aged About 32 Years, R/o Industiral Area Pali

2. Vikas S/o Devi Lal, Aged About 30 Years, R/o Industiral Area Pali

3. Shani S/o Devi Lal, Aged About 28 Years, R/o Industiral Area Pali

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Parikshit S/o Bhanwar Puri, R/o 78 Shivaji Nagar Pali Industrial Area Pali

----Respondents (2) S.B. Criminal Misc(Pet.) No. 1858/2022

1. Beelu Goswami @ Sunil Goswami S/o Bhanwar Puri, Aged About 37 Years, R/o Shiwaji Nagar Industiral Area Pali

2. Parikshit Goswami S/o Bhanwar Puri, Aged About 40 Years, R/o Shiwaji Nagar Industrial Area Pali

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Devi Lal S/o Punam Chand, R/o 317 Sardar Patel Nagar Industrial Area Pali

----Respondents For Petitioner(s) : Ms. Khusboo Vyas For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Love Jain JUSTICE DINESH MEHTA Order 21/04/2022

1. These petitions arise out of the cross FIRs being FIR No.51 dated 21.03.2022 and FIR No.50 dated 21.03.2022, registered at P.S. Industrial Area, District Pali.

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(2 of 2) [CRLMP-1790/2022]

2. Ms. Khusboo Vyas, learned counsel for the petitioners submits that during the course of investigation, the parties have amicably settled the dispute and have reduced the same in writing, which has been produced before the Investigating Officer.

3. It is informed that the Investigating Officer though has accepted the factum of compromise having been arrived at between the parties but at the same time, has proposed negative Final Report in both these cases finding the allegations in the FIRs to be incorrect.

4. In view of the aforesaid, nothing remains to be done in these petitions.

5. Both the petitions, therefore, stand disposed of.

6. The stay applications also stand disposed of accordingly.

7. The Investigating Officer shall file the Final Report, as proposed, within a period of 15 days.

(DINESH MEHTA),J 30,36-skm/-

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