MANISH GOSWAMI Vs. STATE
LAWS(RAJ)-2021-8-51
HIGH COURT OF RAJASTHAN
Decided on August 05,2021

Manish Goswami Appellant
VERSUS
STATE Respondents

JUDGEMENT

Sandeep Mehta,J. - (1.) The instant misc. petition has been preferred by the petitioners herein seeking quashing of FIR No.379/2020 registered at Police Station Sardarshahar, Churu for offences under Sections 420, 406 & 120B IPC.
(2.) Learned Public Prosecutor has placed on record the IO s factual report as per which, thorough investigation was carried out and the dispute was found to be of civil nature. A negative final report has been submitted in the court concerned on 19.02.2021.
(3.) In this view of the matter, nothing survives for consideration of this court in this miscellaneous petition, which is disposed of as infructuous. Stay application is also disposed of.;


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