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Judgment
Aman Chaudhary, J
The present petition under Section 482 of Cr.P.C. has been filed for issuance of direction for proper investigation in case FIR No.82 dated 26.04.2018 registered under Sections 148, 149, 302 IPC and 25 and 54 of Arms Act at Police Station Ateli, District Mahendargarh (Annexure P-1).
None had appeared in this case for the petitioner on 16.11.2022, same is the position even today.
Learned State counsel on the last date of hearing on instructions from SI Ranbir Singh had submitted that untrace report in this case had been prepared on 20.05.2021 as there was no evidence that had come forth against the respondents. Vide the said order registry was directed to notify the next date of hearing to the learned counsel for the petitioner who as per office report has been informed through e-mail.
In view of the aforesaid statement of learned State counsel, the present petition is disposed of as having been rendered infructuous leaving the petitioner to avail of any other remedy that may be available to him in accordance with law.