KAILASH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner for fail investigation and filing charge-sheet in connection with FIR No.287/2022, Police Station Bhadra, District Hanumangarh for offences under Ss. 406, 420 and 506 of IPC.

(2.) Learned Public Prosecutor has submitted a report dtd. 27/2/2023 received from the SHO, Police Station Bhadra, District Hanumangarh wherein it has been mentioned that after thorough investigation offences punishable under Ss. 406, 420 and 506 of IPC have been proved against the accused persons. 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.