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Judgment
5 paragraphs · 103 wordsManoj Kumar Garg, J
Lawyers are abstaining from work.
The instant misc. petition has been filed by the petitioners for quashing of FIR No.55/2020, Police Station Sadulshahar, District Sriganganagar for offences under Sections 306 & 34 of IPC.
Learned Public Prosecutor has submitted a report dated 18.03.2023 received from the SHO, Police Station Sadulshahar, District Sriganganagar, wherein it has been mentioned that Police is going to submit a Final Report in these cases. The said report is hereby taken on record.
In view of the aforesaid facts and circumstances, the present misc. petitions have become infructuous and dismissed accordingly. Stay applications also dismissed.