KUNAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for quashing the FIR No.190/2021, Police Station Mahila Thana, District Bikaner for offences under Ss. 498-A, 406 and 323 of IPC.

(2.) Learned Public Prosecutor has submitted a report dtd. 4/12/2022 received from the SHO, Police Station Mahila Thana, District Bikaner wherein it has been mentioned that after thorough investigation Police has already submitted charge-sheet against petitioner No.1-Kunal (husband of the respondent No.2) and no offence has been proved against remaining petitioners. 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. Stay petition also stands dismissed.