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Judgment
6 paragraphs · 92 words
Dr Nupur Bhati, J
1.
Learned Public Prosecutor, while placing the factual report dated 06.11.2023 on record, submits that charge-sheet has been filed in the instant case and, therefore, the present petition has become infructuous.
2.
Learned counsel for the petitioners is not in a position to refute the same, however, seeks liberty to take appropriate remedy available.
3.
The factual report date 06.11.2023 is taken on record.
4.
The petition is, therefore, dismissed as having become infructuous.
5.
The stay application and all other pending applications, if any, also stand dismissed.