Rajasthan High Court - Jodhpur
Randhir Singh vs State (2023/Rjjd/009394) on 10 April, 2023
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2023/RJJD/009394]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1951/2018
Randhir Singh, S/o Lakhvindra Singh, B/c Jat Sikh, R/o Chak 38
Bb, Tehsil Padampur, District Sriganganagar
----Petitioner
Versus
1. State, Through Pp
2. Kewal Singh S/o Jagat Singh, B/c Jat Sikh, R/o 38 Bb,
Tehsil Padampur, Dist. Sri Ganganagar, Presently R/o 41
Crasxhbell Crompton, Aunteriyo, L-6-Y, 2 T-5 Canada,
Through Power Of Attorney Suchha Singh S/o Sh. Kartar
Singh, B/c Jat Sikh, R/o Chak 38 Bb, Tehsil Padampur
----Respondents
For Petitioner(s) : Mr. Jagdish Vishnoi
For Respondent(s) : Mr. SK Mehar, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 10/04/2023 The instant misc. petition has been filed by the petitioner against the order dated 02.06.2018 passed by learned Additional Chief Judicial Magistrate, Padampur District Sriganganagar in FIR No.141/2016(FIR No.105/2016), Police Station Gajsinghpur, District Sriganganagar for offences under Sections 420, 467, 468, 471, 166, 167, 120-B of IPC.
Learned Public Prosecutor has submitted a report dated 19.07.2019 received from the SHO, Police Station Gajsinghpur, District Sriganganagar, wherein it has been mentioned that after thorough investigation, Police had already been submitted a Final (Downloaded on 11/04/2023 at 12:28:18 AM) [2023/RJJD/009394] (2 of 2) [CRLMP-1951/2018] Report before the competent court on 01.05.2019. The said report is hereby taken on record.
In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly.
Stay application also stands dismissed.
(MANOJ KUMAR GARG),J 134-raksha/-
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