YASHWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) S.B. Criminal Misc. Petition Nos. 146/2006 and 147/2006 have been preferred by petitioner Yashwant Singh for quashing of FIR Nos. 19/2006 and 20/2006 respectively, lodged by complainant-respondent Shri Jitender Singh, at Police Station Kotwali, Alwar for the offence under Sections 420, 467, 468 and 471 IPC.

(2.) Further, S.B. Criminal Misc. Petition Nos. 230/2006 and 231/2006 have been preferred by petitioner Smt. Bhanu Kumari for quashing of FIR Nos. 19/2006 and 20/2006 respectively, lodged by complainant-respondent Shri Jitender Singh, at Police Station Kotwali, Alwar for the offence under Sections 420, 467, 468 and 471 IPC.

(3.) Yet another misc. petition i.e. S.B. Criminal Misc. Petition No. 1847/2006 has been preferred by petitioners Rajesh Singhal and Banwari Lal Singhal for quashing of FIR No. 19/2006 lodged by complainant-respondent Shri Jitender Singh at Police Station Kotwali, Alwar for the offence under Sections 420, 467, 468 and 471 IPC.