NAVNEET MATHUR Vs. STATE OF RAJASTHAN AND ANR
LAWS(RAJ)-2015-3-391
HIGH COURT OF RAJASTHAN
Decided on March 11,2015

Navneet Mathur Appellant
VERSUS
State Of Rajasthan And Anr Respondents

JUDGEMENT

- (1.) Pursuant to the directions given by this Court on 4.3.2015, the Investigating Officer, present in person, has submitted that the application filed by the respondent No.2 with a prayer for withdrawing the complaint was received by him on 7.12.2014 and on the very day, the same was taken on record. However, the investigation into the allegations levelled in the FIR No.191/14 dated 7.11.2014 of Police Station Women, Jodhpur has already been concluded, hence no action has been taken on the application filed by the respondent No.2.
(2.) The Investigating Officer has further informed that during the course of investigation, the police has not found involvement of the any other person except petitioner Navneet Mathur S/o Satya Narain Mathur in commission of crime.
(3.) The explanation submitted by the Investigating Officer is satisfactory and the same is accepted.;


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