Rajasthan High Court - Jodhpur
Rakesh Kumar vs State on 17 October, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLMP-4315/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4315/2021
1. Rakesh Kumar S/o Sh. Madan Lal, Aged About 46 Years,
Sunaro Wali Gali, Matka Chowk, Sirsa.
2. Puja W/o Sh. Rakesh Kumar, Aged About 42 Years,
Sunaro Wali Gali, Matka Chowk, Sirsa.
3. Rajrani W/o Sh. Madan Lal, Aged About 69 Years, Sunaro
Wali Gali, Matka Chowk, Sirsa.
----Petitioners
Versus
1. State, Through Pp
2. Sharuti W/o Sh. Sandeep Kumar, R/o Ward No. 13,
Sadulshahar, Dist. Sriganganagar.
----Respondents
For Petitioner(s) : Mr. Manish Dadhich for Mr. VK Bhadu
For Respondent(s) : Mr. Shravan Vishnoi, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 17/10/2022 This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing for FIR No.178/2021 registered at Police Station Sadulshahar Distt Sri Ganganagqar for the offences under Sections 498-A, 406, 323 and 34 of IPC.
At the outset, learned Public Prosecutor submits that prima facie offence has not been made out against the present petitioners.
The factual report is taken on record.
(Downloaded on 19/10/2022 at 08:42:21 PM) (2 of 2) [CRLMP-4315/2021]
The present petition is dismissed as having become
infructuous. . All pending applications stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J. ns. 95-1/-
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