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Judgment
6 paragraphs · 100 wordsFarjand Ali, J
No one has appeared on behalf of the petitioner.
On previous occasion when the matter was listed on 15.01.2024, no one was present to represent the petitioner. Learned Public Prosecutor has submitted a detailed factual report (dated 11.02.2024), as per which, an offence of theft has been found to be proved. The FIR disclosing commission of cognizable offence. In this view of the matter, I see no reason for interference by this Court.
Accordingly, the instant criminal misc. petition is dismissed.
Stay petition also stands dismissed.
Factual report be taken on record.