NARAYAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner for quashing of FIR No.207/2022, Police Station Balesar, District Jodhpur Rural for offences under Ss. 457, 376 and 506 of IPC and Sec. 3(2)(va) of SC/ST Act.

(2.) Learned Public Prosecutor has submitted a report received from the SHO, Police Station Balesar, District Jodhpur Rural wherein it has been mentioned that after thorough investigation offences punishable under Sec. 354D of IPC and Sec. 3 of SC/ST Act have been proved against the petitioner.

(3.) In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly.