LAVINA HARWANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner is before this Court seeking quashing of an FIR No. 32/2019, 23/8/2019, registered under Ss. at Police Stations 420, 406, 409, 467, 468, 471, 120-B of IPC and Sec. 65 of IT Act, at P.S. Special Police Station (SOG), District Jaipur.

(2.) The matter was earlier heard by me on 17/9/2024, when the following order was passed:-

(3.) Apropos, on resumed hearing today, Mr. Deepak Choudhary, learned Additional Advocate General, assisted by Ms. Sonu Manawat and Mr. Vikram Singh Rajpurohit, representing the respondent State, tenders a copy of the factual report dtd. 24/9/2024. He states that having gone through the contents thereof, he is under instructions to state that, after investigation, no offence is found to have been committed by the petitioner. Report is taken on record.