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Judgment
6 paragraphs · 102 words
Dinesh Mehta, J
1.
On the basis of factual report dated 23.03.2022 learned Public Prosecutor informs that offences punishable under Sections 420 & 406 of the Indian Penal Code has been made out against the petitioners and accordingly, a charge-sheet has been proposed.
2.
The factual report is taken on record.
3.
In view of the aforesaid, this Court is not inclined to continue with the present petitions.
4.
The instant misc. petitions and stay applications stand disposed of accordingly.
5.
The petitioners shall be at liberty to take appropriate remedy including putting forth their defence at the time of framing charges.