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Judgment
6 paragraphs · 158 wordsVivek Singh Thakur, J
This petition has been filed for quashing of FIR No. 345 of 2019, dated 6.12.2019 registered at Police Station, Nalagarh.
As also stated in the petition as well as in the reply filed by respondents No. 1 to 3, a cancellation report has been prepared by the Investigating Agency and has been presented in the Court of concerned Magistrate.
At this stage learned counsel for respondent No. 4 has endorsed the filing of cancellation report with submissions that complainant has been summoned by the concerned Magistrate on 26.5.2021, on which date the complainant would be filing objections to the cancellation report.
Be that as it may be. As a matter of fact, in view of filing of cancellation report, nothing survives to be adjudicated in the present petition.
Therefore, the same is disposed of with liberty to the parties to avail legal remedies available to them in accordance with law.