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Judgment
5 paragraphs · 108 wordsManoj Kumar Garg, J
The instant misc. petition has been filed by the petitioner for quashing of FIR No.207/2022, Police Station Balesar, District Jodhpur Rural for offences under Sections 457, 376 and 506 of IPC and Section 3(2)(va) of SC/ST Act.
Learned Public Prosecutor has submitted a report received from the SHO, Police Station Balesar, District Jodhpur Rural wherein it has been mentioned that after thorough investigation offences punishable under Section 354D of IPC and Section 3 of SC/ST Act have been proved against the petitioner.
In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly.
Stay application also decided.