KRISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present miscellaneous petition has been filed by the petitioners under Section 482 Cr.P.C. for quashing the proceedings arising out of FIR No.157/2009, registered at Police Station Harsora, Alwar for the offence under Sections 143 , 323 and 341 IPC.

(2.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. The collarbone injury of injured Ramniwas was not caused by the petitioners. The said injury was sustained by Ram Niwas in an accident which took placed on 28.05.2019 for which he was initially admitted in Solanki Hospital on 30.5.2019 and subsequently admitted in Pragati Hospital, Alwar, wherefrom he was discharged on 6.6.2019.

(3.) Learned Public Prosecutor has opposed the petition.