MANJEET KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 CrPC has been filed by the petitioners with a prayer for quashing of the FIR No.124/2021 of Police Station Mathilirathan, District Sriganganagar.

(2.) Learned Public Prosecutor has submitted the factual report wherein, it is mentioned that the FIR No.124/2021 of Police Station Mathilirathan, District Sriganganagar have wrongly been registered by the police as the magistrate concerned has only sent a complaint for investigation under Sec. 202 CrPC. It is also mentioned in the factual report that the report has already been sent to the concerned magistrate that the present FIR has wrongly been registered. It is also stated that the FR No.123 dtd. 10/11/2021 has also been prepared which will be submitted in the concerned court very soon.

(3.) In view of the fact that the police itself have admitted that they have wrongly registered the FIR No.124/2021 of Police Station Mathilirathan, District Sriganganagar and are going to file a negative final report in the matter, no order is required to be passed in this criminal misc. petition, which is dismissed as such.