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Judgment
5 paragraphs · 133 wordsPankaj Purohit, J
By means of this writ petition, petitioners have challenged an FIR No.227 of 2024 lodged on 04.07.2024 under Sections 115(2), 351(3) and 352 of B.N.S., 2023 with Police Station Vikasnagar, District Dehradun.
From perusal of the FIR, prima facie, the offences lodged against the petitioners are made out.
Learned State counsel however submitted that pursuant to the aforesaid FIR, impugned in the writ petition, charge sheet has already been filed on 19.10.2024 against the petitioners under Sections 115(2), 117(2), 351(3) and 352 of B.N.S., 2023.
Since the charge sheet has already been in the writ petition, therefore the writ petition is dismissed. The petitioners are however given a liberty to challenge the charge sheet, filed against them, in proper forum under C528 of the B.N.S.S, 2023.