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Judgment
4 paragraphs · 105 words
Anoop Chitkara, J
The petitioner has come up before this Court for quashing of impugned FIR No.56 dated 03.05.2022 registered under Sections 447, 511, 506, 148, 149 IPC and Section 25,27 of the Arms Act, 1959.
Notices served upon the official respondent(s) through the State's counsel. Learned State counsel on instructions from ASI Krishan Singh submits that a closure report is being prepared in view of Panchayati Compromise.
Given above, no order is required to be passed by this Court and the petition is disposed of as having been rendered infructuous alongwith a request to State to expedite the process for filing of status report.