RAMLAL Vs. STATE

JUDGEMENT

(1.) Lawyers are abstaining from work.

(2.) The instant misc. petition has been filed by the petitioner for quashing of FIR No.90/2020, Police Station Chattargarh, District Bikaner for offences under Ss. 3(1) and 25(1-B)(a) of Arms Act.

(3.) Learned Public Prosecutor has submitted a report dtd. 20/3/2023 received from the SHO, Police Station Chattargarh, District Bikaner, wherein it has been mentioned that Police is going to submit a Final Report in this case. The said report is hereby taken on record.