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Judgment
This petition is filed under Section 482 of Cr.P.C praying to quash the order dated 15.04.2024 rejecting the ‘B’ report filed by the Investigating Officer in Ballari Cowlbazar Police Station in Crime No.33 of 2019 registered for offences punishable under Sections 409, 420, 465, 468 of IPC by II Additional Civil Judge and JMFC, Ballari.
Heard learned counsel for petitioner, learned High Court Government Pleader for respondent No.1 – State and learned counsel for respondent No.2/complainant.
On the complaint of respondent No.2, a case has been registered against the petitioner in Cowlbazhar Police Station in Crime No.33 of 2019 for offences punishable under Sections 409, 420, 465, 468 of IPC. The Cowlbazar Police after investigation filed ‘B’ Final Report in the said crime. After ‘B’ report has been filed, learned Magistrate has issued notice to the complainant. The complainant/respondent No.2 has filed protest memo along with the documents. Learned Magistrate after hearing the arguments passed the impugned order dated 15.04.2024 rejecting the ‘B’ report and directing the investigating officer for investigation afresh and file a report. The said order dated 15.04.2024 passed by learned Magistrate is sought to be quashed in the present petition.
Learned counsel for the petitioner along with the memo has placed report filed by the Investigating Officer as per order dated 15.04.2024 on 23.09.2026. The said report of the Investigating Officer is also ‘B’ final report. Since the Investigating Officer having been filed ‘B’ final report, the said report is in favour of the petitioner. Since the Investigating Officer has completed investigation and has filed ‘B’ report pursuant to the order dated 15.04.2024, the present petition seeking quashing of the said order does not survive for consideration. Hence, the present petition is disposed of as it does not survive for consideration.