KHUSHI MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for quashing of FIR No.233/2019, Police Station Mahila Thana, District Bikaner for offences under Ss. 498-A, 406 & 323 of IPC.

(2.) Learned Public Prosecutor has submitted a report dtd. 21/3/2023 received from the SHO, Mahila Police Thana, District Bikaner, wherein it has been mentioned that no offences have been proved against the present petitioners and challan has been presented only against the husband- Firoz. 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.