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Judgment
5 paragraphs · 114 wordsManoj Kumar Garg, J
The instant misc. petition has been filed by the petitioner for fail investigation and filing charge-sheet in connection with FIR No.287/2022, Police Station Bhadra, District Hanumangarh for offences under Sections 406, 420 & 506 of IPC.
Learned Public Prosecutor has submitted a report dated 27.02.2023 received from the SHO, Police Station Bhadra, District Hanumangarh wherein it has been mentioned that after thorough investigation offences punishable under Sections 406, 420 & 506 of IPC have been proved against the accused persons. The said report is hereby taken on record.
In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly.
Stay application also decided.