NIRMAL SINWAR Vs. STATE

JUDGEMENT

(1.) The present petition has been preferred by the petitioners under Sec. 482 of Cr.P.C. for quashing of FIR No.78/2022 lodged at Police Station Degana, District Nagaur for the offence under Ss. 452, 354, 323, 341 & 34 IPC.

(2.) At the outset learned Public Prosecutor submits that the final report/closure report has been chalked out in this case.

(3.) The factual report furnished by learned Public Prosecutor is taken on record.