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Judgment
4 paragraphs · 97 wordsThis petition has been filed by the petitioners for quashing of the FIR bearing crime No. 57/2012 registered at police station Antari, District Gwalior.
On perusal of office report dated 05/04/2022, it reveals that the petitioners have already been acquitted from the aforesaid crime No. 57/2012 registered at police station Antari, District Gwalior vide judgment dated 24/06/2013 passed in Sessions Trial No. 209/2012 by the 2nd Additional Sessions Judge, Dabra, District Gwalior.
In view of the above, this petition filed under section 482 of Cr.P.C. has become infructuous.
Accordingly, the instant petition stands dismissed as rendered infructuous.