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Judgment
Kuldeep Mathur, J
Learned Public Prosecutor has placed on record factual report dated 07.03.2024 and submitted that investigating agency after making a thorough investigation in connection with FIR No.260/2023 registered at Police Station Barmer Rural, District Barmer, has proposed a negative Final Report qua the present petitioners.
Learned Public Prosecutor submitted that in view of the fact that a negative Final Report has been proposed qua the present petitioners before the competent criminal court, nothing remains to be adjudicated in the present misc. petition.
Consequently, the present criminal misc. petition is dismissed as having been rendered infructuous.
In case, negative Final Report is not submitted by the Investigating Agency before the competent criminal court, the petitioners shall be free to take recourse available to them under law.
The respondents shall also be at liberty to raise all their objections in the appropriate proceedings before the competent forum at the appropriate stage.
Stay petition also stands disposed of accordingly.