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Judgment
3 paragraphs · 94 words
The learned counsel for respondent No.2 submits that when the case was registered in Crime No.17/2019, the police have investigated the matter and filed the ‘B’ report and the ‘B’ report is also accepted and as against the acceptance of ‘B’ report, Crl.P.No.6755/2026 is filed and the same is pending.
2.
In view of already ‘B’ report is filed and the same is challenged before this Court, this petition becomes infructuous.
3.
Accordingly, the petition is dismissed as having become infructuous. The petitioner is given liberty subject to the result of the said petition.