AMBALAL PARIHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the parties.

(3.) This is a shocking case of gross abuse of process of law by the second to fourth respondents. At the instance of the appellant, six First Information Reports were registered against the second to fourth respondents. There were two other First Information Reports registered against the same respondents by some other first informants. Two Criminal Miscellaneous Petitions were filed by the second to fourth respondents for quashing the First Information Reports filed at the instance of the other first informants.