RAM NIWAS YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner for quashing the FIR No.04/2022 registered at Police Station Ratanada, District Jodhpur for offences under Ss. 406 and 420 of IPC.

(2.) Learned Public Prosecutor has submitted a report dtd. 8/5/2023 received from the SHO, Police Station Ratanada, District Jodhpur wherein it has been mentioned that after investigation Police has already submitted a Final Report before the competent Court in this case. The said report is hereby taken on record.

(3.) In view of the aforesaid facts and circumstances, the present misc. petition is dismissed as having become infructuous. Stay petition also stands dismissed.