RAGHUVEER SINGH Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Heard learned counsel for both the parties as also learned Public Prosecutor.

(2.) This miscellaneous petition has been preferred by the petitioner Raghuveer Singh with a prayer to quash and set aside the FIR No.221/2016 registered at Police Station, Sadar Alwar and the proceedings initiated on its basis.

(3.) Learned counsel for the petitioner submits that in FIR No.221/2016 registered for the offences under Section 302/34, 120-B and 201 IPC, a final report (negative report) was filed by the police after investigation, which came to be accepted by the trial Court vide order dated 2.2.2017 on the application moved by complainant Shriram stating his no objection. Thereafter, the police surprisingly initiated further investigation and arrested the petitioner and one Sanjay Kumar on 7.8.2017.