Rajasthan High Court - Jodhpur
Varyam Singh vs State And Anr on 10 November, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 631/2018
Varyam Singh Son Of Dhanna Singh, By Caste Jatsikh, Resident
Of Chak 4 Bba, Padampur, Police Station Padampur, District Sri
Ganganagar.
----Petitioner
Versus
1. The State Of Rajasthan
2. Smt Kamaljeet Kaur @ Kamjeet Kaur Wife Of Jagseer
Singh, By Caste Jatsikh, Resident Of Chak 4 Bba, Tehsil
Padampur, District Sri Ganganagar.
----Respondents
Connected With
S.B. Criminal Misc(Pet.) No. 350/2018
Lakhvindra Singh Son Of Shri Amar Singh Ramana, By Caste Jat
Sikh, Resident Of Chak 9 Ff Badopal, Tehsil Sri Karanpur, District
Sri Ganganagar.
----Petitioner
Versus
1. The State Of Rajasthan
2. Smt Kamaljeet Kaur @ Kamjeet Kaur Wife Of Jagseer
Singh, By Caste Jatsikh, Resident Of Chak 4 Bba, Tehsil
Padampur, District Sri Ganganagar.
----Respondents
For Petitioner(s) : Mr. R Bhatnagar
For Respondent(s) : Mr. Arun Kumar, PP
Mr. SK Verma
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 10/11/2022 These criminal misc. petitions under Section 482 Cr.P.C. have been preferred for quashing of FIR No.10/2018 registered at Police (Downloaded on 11/11/2022 at 08:47:36 PM) (2 of 2) [CRLMP-631/2018] Station Karanpur, District Sri Gangangar for the offences under Sections 420, 467, 468, 471, 474 & 120-B of IPC.
Learned Public Prosecutor submits that the final report / closure report has already been filed before the competent court.
The factual report produced by learned Public Prosecutor is taken on record.
In light of submission made by learned Public Prosecutor, the present petitions are dismissed as having become infructuous. All pending applications also stand disposed of.
(PUSHPENDRA SINGH BHATI),J 31-32-Sudheer/-
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