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Judgment
5 paragraphs · 86 words
Manoj Kumar Garg, J
The instant misc. petition has been filed by the petitioner for quashing of FIR No.42/2022, Police Station Jhab, District Jalore, for offences under Sections 143, 323, 452, 427, 307 of IPC.
Learned Public Prosecutor has submitted a report received from the concerned Police Station wherein it has been mentioned that after thorough investigation, no offence found proved against the petitioner.
In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly.
Stay application also decided.