RAJU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for fair investigation in connection with FIR No.0064/2022, Police Station Anandpur Kalu, District Pali for offences under Ss. 143, 459, 308, 323 and 365 of IPC.

(2.) Learned Public Prosecutor has submitted that after thorough investigation offences have been proved against the petitioners, therefore, the present misc. petition has become infructuous.

(3.) Hence, the present misc. petition is hereby dismissed as having become infructuous. Stay petition is also dismissed accordingly.