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Judgment
5 paragraphs · 81 words
Manoj Kumar Garg, J
Learned Public Prosecutor has submitted a report dated 20.02.2023, wherein it has been mentioned that after investigation, the police is going to file FR in this case so, the present criminal misc. petitions have become infructuous.
The report so submitted by Public Prosecutor is taken on record.
Hence, the present criminal misc. petitions are hereby dismissed as having infructuous. Stay applications are also dismissed.
An application (Inward No.1/21) for altering the sections of FIR is also decided.