Rajasthan High Court - Jodhpur
Kriti Agarwal And Anr vs State And Anr on 3 July, 2018
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3693/2017
1. Kriti Agarwal Wife Of Shri Suresh Agarwal , Resident Of
Adarsh Nagar, Sumerpur, District- Pali.
2. Chagan Lal Agarwal Son Of Shri Mool Chand , Resident Of
Baldev Singh Colony, Sumerpur, District- Pali.
----Petitioners
Versus
1. State Of Rajasthan Through The Public Prosecutor
2. Vinod Kumar Son Of Shri Suresh Kumar Sharma ,
Resident Of New Brahmpuri, Rajendra Nagar, Jalore.
----Respondents
For Petitioner(s) : Mr. Rajesh Joshi, Sr. Advocate
assisted by Mr. Kapil Joshi
For Respondent(s) : Mr. J.P. Bhardwaj, P.P.
Mr. Narendra Kumar Dave, Circle
Officer, Jalore
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 03/07/2018 This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing of FIR No. 244/2016 of Police Station Jalore District Jalore for the offence punishable under Section 420 of IPC.
Learned Public Prosecutor has submitted the factual report, wherein it is mentioned that after thorough investigation the police have not found any case against the petitioners. However, the police have found prima facie case against co-accused-Suresh Kumar for the offence punishable under Sections 420 and 406 IPC.
(2 of 2) [CRLMP-3693/2017] In view of the fact that police have already concluded that there is no involvement of the petitioners in commission of any crime in relation to the FIR No. 244/2016 of Police Station Jalore District Jalore, no further order is required to be passed in this criminal misc. petition.
Accordingly, this criminal misc. petition is dismissed.
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