BHARAT SINGH RAO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On the basis of factual report dtd. 23/3/2022 learned Public Prosecutor informs that offences punishable under Ss. 420 & 406 of the Indian Penal Code has been made out against the petitioners and accordingly, a charge-sheet has been proposed.

(2.) The factual report is taken on record.

(3.) In view of the aforesaid, this Court is not inclined to continue with the present petitions.