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Judgment
6 paragraphs · 79 wordsK.S. Mudagal, J
1.
None appears for the petitioners.
2.
Learned HCGP submits memo along with copy of 'B' summary report and daily order uploaded by the trial Court regarding disposal of the case.
3.
The records submitted by learned HCGP show that on investigation in the impugned FIR, Investigating Officer filed 'B' summary report and the trial
Court accepting the same has closed the impugned proceedings.
Under the circumstances, the petition has become infructuous and disposed of accordingly.