Rajasthan High Court - Jaipur
Chandra Kala Devi vs State Of Rajasthan And Anr on 5 March, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1812/2013
Chandra Kala Devi W/o Vraddhi Chand Sharma, age 65 yearsw
B/c Brahmin, R/o Village Maujpur, Tehsil Laxmangarh, District
Alwar.
----Petitioner
Versus
1. State Of Rajasthan Through P.p.
2. Meena Sharma W/o Mohan Murari Sharma, age/53 years,
B/c Brahimin, R/o Opposite Harijan Basti, Grandir
Mohalla, Dholpur.
----Respondents
For Petitioner(s) : None Present For Respondent(s) : Mr. Fateh Ram Meena, PP
HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 05/03/2019 To quash FIR No. 59/2013 police station Mahila Thana, Dholpur for the offences punishable under Section 498-A of IPC, instant petition has been preferred, none is present to press the petition.
Factual report placed on record bearing serial No. 5638 dated 30.09.2018 discloses that the investigation has been completed and charge-sheet No. 43 has been filed before the concerned trial court on 28.06.2013. Non presence of the petitioner is suggestive that petitioner has since lost interest in prosecuting the instant petition, moreover the charge-sheet has been filed before the trial court on 28.06.2013, so possibility is brisk that the trial would have been completed.
(2 of 2) [CRLMP-1812/2013] For the reasons aforesaid, instant petition is dismissed for want of prosecution.
(G R MOOLCHANDANI),J Ashu/25 Powered by TCPDF (www.tcpdf.org)