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High CourtsSingle Bench(2021) 11 RAJ CK 0034

Jaikishan Bishnoi vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 18 November 2021

HON’BLE JUDGES
Vinit Kumar Mathur, J
RESULT
Disposed Of
CASE NUMBER
S.B. Criminal Miscellaneous Application No. 362 Of 2021 In S.B. Criminal Miscellaneous (Petition) No.298 Of 2021
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Judgment

5 paragraphs · 145 words

Vinit Kumar Mathur, J

The case comes up on an application for correction in the order dated 15.11.2021 passed in S.B. Criminal Misc. (Petition) No.298/2021.

Learned counsel for the petitioner submits that as per the factual report received by learned Public Prosecutor, the police proposed to file a negative final report in the matter and since the petitioner is not being proceeded against the said FIR, the present misc. petition may be disposed of in light of the factual report received instead of dismissing the same by this Court vide order dated 15.11.2021.

In view of the above, the order dated 15.11.2021 passed in S.B. Criminal Misc. (Petition) No.298/2021 is recalled and the petition is disposed of in light of the factual report received and filed before this Court by the learned Public Prosecutor.

Accordingly, the present misc. application stands disposed of in above terms.