MANOJ KUMAR PATEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner for quashing of FIR No.0160/2018, Police Station Chopasani Housing Board, Jodhpur City West for offences under Ss. 420, 406, 467, 468, 471 & 120B of IPC and Sec. 66 of IT Act.

(2.) Learned Public Prosecutor has submitted a report dtd. 21/3/2023 received from the SHO, Police Station Pipar, District Jodhpur Rural, wherein it has been mentioned that Police is going to submit a Final Report in this case. 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.