RAM SINGH 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.195/2022, Police Station Khinwsar, District Nagaur for offences under Ss. 341, 354 of IPC and Ss. 3(1)(r), 3(1)(s), 3(1)(w) and 3(2)(va) of SC/ST (Prevention of Atrocities) Act.

(3.) Learned Public Prosecutor has submitted a report dtd. 20/3/2023 received from the SHO, Police Station Khinwsar, District Nagaur, 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.