SOURABH TAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) The instant misc. petition under Sec. 482 Cr.P.C. has been preferred by the accused petitioner Sourabh Tayal seeking quashing of the FIR No.129/2019 registered at Police Station Pratap Nagar, Bhilwara for the offences under Ss. 420, 406, 384 and 120B IPC.

(3.) Brief facts relevant and essential for disposal of the misc. petition are noted herein below: