Rajasthan High Court - Jodhpur
Chimanlal vs State Of Rajasthan on 13 January, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4534/2021
1. Chimanlal S/o Gajjan Ram, Aged About 65 Years,
Binjhbayala, Tehsil Padampur, P.s. Ghamurwali, Dist.
Sriganganagar.
2. Radhakrishan S/o Chimanlal, Aged About 45 Years,
Binjhbayala, Tehsil Padampur, P.s. Ghamurwali, Dist.
Sriganganagar.
3. Shyoprakash S/o Chimanlal, Aged About 41 Years,
Binjhbayala, Tehsil Padampur, P.s. Ghamurwali, Dist.
Sriganganagar.
4. Vijay Kumar S/o Nirmal Chand, Aged About 40 Years,
Binjhbayala, Tehsil Padampur, P.s. Ghamurwali, Dist.
Sriganganagar.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Ram Chander S/o Gajjan Singh, Binjhbayala, Tehsil
Padampur, P.s. Ghamurwali, Dist. Sriganganagar.
----Respondents
For Petitioner(s) : None present
For Respondent(s) : Mr. Vikram Sharma, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 13/01/2023 This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing of FIR No.0026/2021 registered at P.S. Ghumurwali, District Srigangangar for the offences under Sections 420, 467, 468, 471, 120-B, 196, 197, 198, 200 & 218 of IPC.
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(2 of 2) [CRLMP-4534/2021] At the outset, learned Public Prosecutor submits that the final report/closure report has been filed before the competent court.
The factual report furnished by learned Public Prosecutor is taken on record.
In light of such submission, the present petition is dismissed as having become infructuous. All pending applications stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J. 66-Sudheer/-
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