ROSHAN BIHANI Vs. MADHURI BIHANI

JUDGEMENT

(1.) The petitioner herein has approached this Court through this misc. petition under Section 482 CrPC seeking quashing of the FIR No.449/2019 registered at the Police Station Mahamandir, Jodhpur for the offences under Sections 406 and 420 IPC

(2.) Learned Public Prosecutor has placed on record the IO's factual report as per which, investigation was concluded and a negative final report has been submitted in the court concerned.

(3.) In this view of the matter, nothing survives for consideration of this Court in this misc. petiton which is disposed of as infructuous. The stay application is also disposed of.