AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 115 wordsManoj Kumar Garg, J
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 Sections 143, 447, 323 & 354 of IPC and Sections 3(I)(R), 3(I)(S), 3 (1)(W)(I) & 3(II) (VA) of SC/ST Act.
Learned Public Prosecutor has submitted a report dated 27.03.2023 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.
In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly.
Stay application also stands dismissed.