KAJAL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner for quashing of FIR No.506/2022, Police Station Chittorgarh, District Chittorgarh for offences under Ss. 323, 341 of IPC and Ss. 3(1)(r), 3(1)(s) of SC/ST Act.

(2.) Learned Public Prosecutor has submitted a report dtd. 8/5/2023 received Police Station Kotwali Chittorgarh, District Chittorgarh 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.

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