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Judgment
6 paragraphs · 116 wordsManoj Kumar Garg, J
Lawyers are abstaining from work.
The instant misc. petition has been filed by the petitioner for quashing of FIR No.195/2022, Police Station Khinwsar, District Nagaur for offences under Sections 341, 354 of IPC and Sections 3(1)(r), 3(1)(s), 3(1)(w) & 3(2)(va) of SC/ST (Prevention of Atrocities) Act.
Learned Public Prosecutor has submitted a report dated 20.03.2023 received from the SHO, Police Station Khinwsar, District Nagaur, wherein it has been mentioned that Police is going to submit a Final Report in this case. The said report is hereby taken on record.
In view of the aforesaid facts and circumstances, the present misc. petition has become infructuous and dismissed accordingly.
Stay application also stands dismissed.