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Judgment
5 paragraphs · 100 wordsManoj Kumar Garg, J
The instant misc. petition has been filed by the petitioner for quashing of FIR No.90/2019, Police Station Kotwali, District Banswara for offences under Sections 420, 406, 389 and 120-B of IPC.
Learned Public Prosecutor has submitted a report dated 14.03.2023 received from the SHO, Police Station Kotwali, District Banswara 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 decided.