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Judgment
The matter comes up for orders on application for vacating the ad interim stay order. With the consent of the learned for the parties, the case is heard
finally.
The instant misc. petition under Section 482 Cr.P.C. has been preferred by the petitioners seeking quashing of the FIR No.83/2019 registered at
Police Station Degana, District Nagaur.
Learned counsel Shri Surendra Singh Choudhary submits that he may be allowed to withdraw the instant misc. petition leaving the petitioners at liberty
to raise all their objections before the appropriate forum at the appropriate stage.
Thus, the misc. petition as well as stay application are dismissed as withdrawn with the liberty prayed for. All pending applications are disposed of.