CHAMPA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On the basis of the factual report dtd. 23/9/2022, learned Public Prosecutor informs that offences punishable under Ss. 452, 323 and 354/34 of the Indian Penal Code has been made out against the accused-respondent No.6 Bhaira Ram and accordingly a charge-sheet has been proposed.

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

(3.) Having heard rival counsel and perused the report, this Court is not inclined to continue with the present petition.