Rajasthan High Court - Jodhpur
Parveen Kumar vs State Of Rajasthan on 24 November, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
....
S.B. Criminal Misc. (Pet.) No. 3040/2022 Parveen Kumar S/o Shri Krishan Lal, Aged About 30 Years, R/o Vpo Ganguwalan Jatan, Tehsil Raisinghnagar, District Sri Ganganagar (Raj.)
----Petitioner Versus
1. State Of Rajasthan, Through Pp
2. Sunil Kumar S/o Shri Khyaliram Bishnoi, R/o House No. 07, Sriram Inkleve, Ward No. 11, Padampur, District Sri Ganganagar. At Present Posted At Ado, Panchayat Samiti, Raisinghnagar, District Sri Ganganagar.
----Respondents For Petitioner(s) : Mr. J.S. Bhaleria. For Respondent(s) : Mr. S.S. Rajpurohit, PP.
HON'BLE MR. JUSTICE FARJAND ALI Order 24/11/2022 At the outset, learned Public Prosecutor has submitted a detailed factual report as per which, ater conducting thorough investigation, only the offence under Section 219 IPC has been found proved which is a non-cognizable offence and accordingly a report has been prepared.
In this view of the matter, nothing remains survives to be adjudicated upon in this Misc. Petition.
The Misc. Petition is disposed of. Stay application also stands disposed of.
(FARJAND ALI),J 10-Mohan/-
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