AMARJEET KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for quashing the FIR No.94/2020, Police Station Padampur, District Sriganganagar for offences under Ss. 384, 420, 120-B and 323 of IPC. Learned Public Prosecutor has submitted a report dtd. 3/5/2023 received from the SHO, Police Station Padampur, District Sriganganagar wherein it has been mentioned that challan of the case has already been. 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.