LACHHA RAM Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

(2.) The instant misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioners seeking quashing of the F.I.R. No.92/2020 lodged at P.S. Baytu, District Barmer for the offences under Sections 143, 323, 447, 427 and 379 of IPC.

(3.) Learned counsel for the petitioners submits that the petitioners want to submit a representation alongwith all the relevant documents before the concerned investigating authority to redress the issue.