ARJUN SINGH BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for change in investigation in the FIR No.164/2022, Police Station Khedapa, District Jodhpur for offences under Ss. 143, 447, 323 and 354 of IPC and Ss. 3(I)(R), 3(I)(S), 3 (1)(W)(I) and 3(II) (VA) of SC/ST Act.

(2.) Learned Public Prosecutor has submitted a report dtd. 27/3/2023 received from Addl. SP, SIUCAW 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.