REKHA SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been filed for quashing of FIR No.603/2019, registered at P.S. Mahesh Nagar, Jaipur City (South) for the offences under Section 365 , 323 and 364-A IPC.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioners submits that impugned FIR has been lodged as counter blast of the FIR lodged by the petitioners, hence, this case is totally false and fabricated and the FIR deserves to be quashed.