AZIZ KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner under Section 482 Cr.P.C. seeking quashing of the FIR No.228/2019 registered at the Police Station Banswara for the offences under Sections 420, 406 and 120-B IPC.

(2.) Learned Public Prosecutor has submitted the factual report as per which, a negative final report has been chalked out by the Investigating Officer finding the case to be based on a mistake of fact. However, the factual report has not been filed in the court concerned till date. Thus, learned Public Prosecutor shall instruct the Investigating Officer to file result of the investigation in the court concerned in accordance with the factual report within 30 days from today.

(3.) With the above observations, the instant misc. petition is disposed of. Stay application is also disposed of.