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Judgment
5 paragraphs · 92 wordsRajnesh Oswal, J
1.
Record stands received.
2.
A perusal of the record reveals that the closure report was filed by the Investigating Officer, which has been accepted by the court of learned JMIC, Mendhar vide order dated 14.03.2017.
3.
In view of this, the present petition has been rendered infructuous. As such, the same is dismissed as having been rendered infructuous, with liberty to the petitioner to avail appropriate remedy as available under law.
4.
Needless to say that the closure report was filed during the pendency of the present petition.