JAIKISHAN BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The case comes up on an application for correction in the order dtd. 15/11/2021 passed in S.B. Criminal Misc. (Petition) No.298/2021.

(2.) Learned counsel for the petitioner submits that as per the factual report received by learned Public Prosecutor, the police proposed to file a negative final report in the matter and since the petitioner is not being proceeded against the said FIR, the present misc. petition may be disposed of in light of the factual report received instead of dismissing the same by this Court vide order dtd. 15/11/2021.

(3.) In view of the above, the order dtd. 15/11/2021 passed in S.B. Criminal Misc. (Petition) No.298/2021 is recalled and the petition is disposed of in light of the factual report received and filed before this Court by the learned Public Prosecutor.