Rajasthan High Court - Jaipur
Vikram Singh Chauhan vs State Of Rajasthan And Ors on 24 July, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1505/2017
Vikram Singh Chauhan Son Of Shri Magan Singh Chauhan, R/o
22, Bhuvaneshwari Vatika, Village-Kallyawala, Vatika Road,
Sanganer, Jaipur Raj.
----Petitioner
Versus
1. State Of Rajasthan Through P.p.
2. Director General Of Police, Rajasthan Jaipur Raj.
3. Sho, Pcpndt Bureau Of Investigation, Swasthya Bhawan,
Jaipur Raj.
4. Authorised Officer, Rajya Samuchit Officer And Deputy
Director Rch, Medical And Health Services, Swasthya
Bhawan, Jaipur Raj.
----Respondents
Connected With S.B. Criminal Miscellaneous (Petition) No. 2009/2017 Sunil Kumar Gupta S/o Shri Radheshyam Katta, R/o Gopal Nagar, Bandikoi, Tehsil Baswan, District Dausa, Raj.
----Petitioner Versus State Of Rajasthan Through State Appropriate Authority, Pcpndt Cell, Directorate Of Medical, Health and Family Welfare Services, Swasthya Bhawan, Jaipur Raj.
----Respondent For Petitioner(s) : Mr. Naveen Verma for Mr. Dinesh Yadav, Mr. Pankaj Gupta.
For Respondent(s) : Mr. Arvind Kumar, PP.
HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 24/07/2019 (Downloaded on 01/09/2019 at 08:51:42 PM) (2 of 2) [CRLMP-1505/2017]
1. Petitioner has preferred S.B. Criminal Miscellaneous (Petition) No. 1505/2017 seeking fair investigation and S.B. Criminal Miscellaneous (Petition) No. 2009/2017 seeking quashing of FIR.
2. Learned Public Prosecutor has submitted the report, which is taken on record. As per the report, Police has already filed negative final report.
3. In view of the same, both misc. petitions have become infrcutous and the same are dismissed as having become infructous. Stay application stands disposed.
4. Copy of this order be placed in connected file.
(PANKAJ BHANDARI),J CHANDAN /20-21 (Downloaded on 01/09/2019 at 08:51:42 PM) Powered by TCPDF (www.tcpdf.org)