SHIVANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for quashing of FIR No.56/2023, Police Station Udaimandir, District Jodhpur City East for offences under Ss. 420, 406, 467, 468, 471, 384, 389 and 120-B of IPC.

(2.) Learned Public Prosecutor has submitted a report dtd. 9/5/2023 received from the SHO, Police Station Udaimandir, District Jodhpur City East, wherein it has been mentioned that after thorough investigation, Police proved the offences against the petitioner No.1 Shivani and petitioner No.2 Pukhraj and they have been arrested. Further, no offence has been proved against the petitioner No.3 Maina Gupta. 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.