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Judgment
3 paragraphs · 162 wordsIn compliance of the order of this Court, the CBI has undertaken the investigation and finally closure report has been filed in the Court of Special Judicial Magistrate, CBI, Ghaziabad, U.P. in reference to FIR No. RC0512022S0004 dated 06.06.2022 registered for the offence under Sections 302, 201, 342, 506 read with Section 34 IPC and at the same time in reference to FIR No. RC0512022S0005 dated 06.06.2022 registered for the offence under Section 365 read with Section 34 IPC in the Court of Special Judicial Magistrate, Panchkula, Haryana.
Since the closure report has been filed after investigation by the CBI, there appears no reason for this Court to proceed in the matter any further and let the petitioner may appear and file his/her objections/protest petition, if any. If such an application is filed, the Learned Judicial Magistrate may examine and decide the same on its own merits in accordance with law.
With the aforesaid directions, the special leave petition stands disposed of.