KAMLA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner against the order dtd. 12/9/2018 passed by the learned Additional Session Judge, Anupgarh, District Sri Ganganagar whereby the learned Judge dismissed the revision filed by the petitioner and upheld the order dtd. 29/6/2018 passed by the learned Additional Chief Judicial Magistrate, Anupgarh, whereby the learned trial court has taken cognizance against the petitioner for offence under Ss. 302 R/w Sec. 120B and 201 IPC.

(2.) Counsel for the respondent No. 2 submits that after passing the order of cognizance, the learned trial court has framed the charges against the petitioner vide order dtd. 25/4/2019. Certified copy of the order dtd. 25/4/2019 has been passed over to this Court and the same is taken on record. Counsel submits that in the aforesaid circumstances, the present misc. petition has become infructuous.

(3.) In view of the subsequent development, the present misc. petition has become infructuous and the same is dismissed as such. Stay application is also dismissed.