AARTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for quashing of FIR No.16/2022, Police Station Kalu, District Pali for offences under Ss. 380, 420, 406 and 120-B of IPC. Learned Public Prosecutor has submitted a report received from the SHO, Police Station Kalu, District Pali 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.

(2.) In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly. Stay application also decided.