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Judgment
10 paragraphs · 167 wordsVivek Singh Thakur, J
It was informed on 25th November, 2020 that Investigating Agency has filed cancellation report in FIR in question in present petition before the
concerned Magistrate and complainant had received the notice/ summons in that case to put his version before the said Magistrate.
Matter was adjourned enabling the parties to have complete instructions.
It is stated by learned counsel for petitioner that though report for cancellation stands filed, however, said report is pending consideration before the
Magistrate and has been listed for 24th April, 2021.
4 Be that as it may, as a matter of fact, present petition has been filed for quashing the FIR, whereas, Investigating Agency has filed cancellation
report. Therefore, as of now, nothing survives to be adjudicated in present petition. Therefore, present petition is disposed of with liberty to petitioner
to avail the remedy available to him, if necessary after passing of appropriate order by concerned Magistrate.
Pending miscellaneous application(s), if any, also stand disposed of.