SHARDA W/O MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal misc. petitions are filed by the petitioners with a prayer for quashing of FIR No.161/2019 of Police Station Phalodi, District Jodhpur for the offences punishable under Section 8 / 15 of NDPS Act.

(2.) It is averred in these petitions that petitioners are being falsely framed by the police in commission of crime. It is also mentioned that some of the petitioners were not even present at the scene of crime, however, the complainant has named them in the FIR under pressure of their rival. In relation to some of the petitioners, it is mentioned that those petitioners were not involved in the alleged incident and their names have also not been figured in the FIR but the Investigating Agency is falsely implicating them.

(3.) After attempting to argue the matter for quite some time, learned counsel for the petitioners has submitted that he does not want to press these criminal misc. petitions, however, submitted that representations of the petitioners were already filed before the Investigating Agency claiming that they are innocent, therefore, a direction be issued to the Investigating Agency to consider those representations objectively.