RAMA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 CrPC has been filed by the petitioners with a prayer for quashing of the FIR No.140/2021 of Police Station Nal, District Bikaner.

(2.) Learned Public Prosecutor has submitted the factual report wherein, it is mentioned that the police have filed a negative final report before the concerned criminal court on 13/12/2021 and the said court has already accepted the same.

(3.) In view of the fact that the police have already filed a negative final report in the matter and the same has been accepted by the concerned court, no order is required to be passed in this criminal misc. petition, which is dismissed as such.