Rajasthan High Court - Jodhpur
Champalal vs State Of Rajasthan on 17 July, 2018
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1932/2018
1. Champalal S/o Laburam, R/o Nimbeda Kalan, Raipur, Pali,
Raj.
2. Mukesh S/o Sampat Raj, R/o Devli Kalan, Raipur, Pali,
Raj.
3. Pannalal Patel S/o Hardev, R/o Masuda Road, Behind
Utsav Vatika, Krishna Nagar, Beawar, Ajmer, Raj.
----Petitioners
Versus
1. State Of Rajasthan , Through Pp
2. Sainibai W/o Pukharam Kumawat, Aged About 70 Years,
R/o Karmawas Maliyan, Raipur, Jaitaran, Pali, Raj.
----Respondents
For Petitioner(s) : Mr. Anand Purohit, Sr. Advocate with
Mr.Kapil Purohit
For Respondent(s) : Mr. J.P. Bhardwaj, PP
Mr. D.S. Udawat, for the respondent
No.2.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 17/07/2018 Learned counsel Mr.D.S.Udawat has put in appearance on behalf of the respondent No.2. Service is, therefore, complete.
This criminal misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioners with a prayer for quashing of FIR No.118/2018 of Police Station Raipur, Pali.
Learned Public Prosecutor has submitted a factual report dated 5.7.2018 wherein, it is mentioned that the police after thorough investigation into the allegations levelled in the impugned FIR have concluded that the dispute between the (2 of 2) [CRLMP-1932/2018] petitioners and the complainant is purely of civil nature and, therefore, the police have proposed to file a negative final report in the matter.
In view of the fact that the police have proposed to file a negative final report in the matter, no further order is required to be passed in this criminal misc. petition.
Hence, this criminal misc. petition is dismissed. However, the complainant is free to avail appropriate remedy in case the police files a negative final report in the matter.
The factual report dated 5.7.2018 be taken on record.
(VIJAY BISHNOI),J ms rathore Powered by TCPDF (www.tcpdf.org)