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Judgment
5 paragraphs · 94 wordsDr. Pushpendra Singh Bhati, J
The present petition has been preferred by the petitioners under Section 482 of Cr.P.C. for quashing of FIR No.78/2022 lodged at Police Station Degana, District Nagaur for the offence under Sections 452, 354, 323, 341 & 34 IPC.
At the outset learned Public Prosecutor submits that the final report/closure report has been chalked out in this case.
The factual report furnished by learned Public Prosecutor is taken on record.
In light of such submission, the present petition is dismissed as having become infructuous. All pending applications stand disposed of.