Rajasthan High Court - Jodhpur
Sachin Mehta & Ors vs State Of Raj. & Anr on 7 September, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2712 / 2016
1. Sachin Mehta Advocate S/o Shri Vijay Mehta, aged 32 years, by
caste Punjabi, resident of Ajmer, Police Station Ajmer, District
Ajmer (Rajasthan)
2. Vijay Mehta Advocate S/o Late Shri Daulat Rai Mehta, aged 65
years by caste Punjabi, resident of Ajmer, Police Station Ajmer,
District Ajmer (Rajasthan)
3. Usha Madan W/o Shri Vijay Mehta aged 58 years, by caste
Punjabi, resident of Ajmer, Police Station Ajmer, District Ajmer
(Rajasthan)
----Petitioner
Versus
1. State of Rajasthan through PP
2. Monika Thakar W/o Suresh Thakar resident of 648, Vinoba
Basti, Ganganagar.
----Respondent
_____________________________________________________
For Petitioner(s) :Dr. Sachin Acharya
For Respondent(s) : Mr. VS Rajpurohit, PP
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 07/09/2017
1. Petitioners have preferred this misc. petition under Section 482 of Cr.P.C. for quashing of FIR No.220/2016 dated 14.09.2016 registered at police station Mahila Thana, district Sri Ganganagar (Rajasthan) for the alleged offences under Sections 406, 420, and 120-b of IPC.
2. At the outset, learned Public Prosecutor submits that final negative report has been filed in this case.
3. In light of the statement made by learned Public Prosecutor, this misc. petition is dismissed.
(DR. PUSHPENDRA SINGH BHATI)J. sudheer