BHAGHWAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for quashing the FIR No.0547/20218, Police Station Kotwali, District Bhilwara for offences under Ss. 406, 420, 467, 468 and 120-B of IPC. Learned Public Prosecutor has submitted a report received from the SHO, Police Station Kotwali, District Bhilwara wherein it has been mentioned that after investigation Police has already submitted a Final Report in the case. The said report is hereby taken on record.

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