MOHNI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for quashing the FIR No.96/2020, Police Station Pachpadra, District Barmer for offences under Ss. 307, 325, 435 & 34 of IPC and Ss. 3/25 of Arms Act.

(2.) Learned Public Prosecutor has submitted a report dtd. 3/5/2023 received from the SHO, Police Station Pachpadra, District Barmer wherein it has been mentioned that challan of the case has already been. The said report is hereby taken on record. In view of the aforesaid facts and circumstances, the present misc. petition is dismissed as having become infructuous.