K.S. Rathore , J. - (1.) The petitioner by way of this criminal misc. petition under Section 482 Cr.RC. prayed for quashment of FIR No. 522/2007 dated 15.10.2007 registered at Police Station - Gumanpura, District: Kota for the offences under Sections 420 and 406 of IPC.
(2.) Learned Public Prosecutor submits that in the present matter, after investigation the police has filed final report on 13.12.2007. Further, in the changed circumstances, nothing remains in the present misc. petition.
(3.) In view of the submissions made on behalf of learned Public Prosecutor and in view of ratio decided by the Honble Supreme Court in the case of State of Bihar and another v. Shri P.P. Sharma and another, AIR 1991 SC 1260 , has held that the appreciation of evidence is the function of the criminal Courts. The High Court, under the circumstances, could not have assumed jurisdiction and put on end to the process of investigation and trial provided under the law and mere allegations of mala fide against informant and investigating officer cannot be basis for quashing proceedings.;