Sandeep Mehta,J. - (1.) The petitioner herein has approached this Court through this misc. petition under Section 482 Cr.P.C. seeking quashing of FIR No.11/2020 registered at Police Station Kotwali Nagaur.
(2.) Learned Public Prosecutor has placed on record the IO s factual report as per which, investigation was concluded and a negative final report has been submitted in the court concerned on 10.12.2020.
(3.) In this view of the matter, nothing survives for consideration of this Court in this misc. petition which is dismissed as infructuous. The stay application is also disposed of.;