HARIMOHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C for quashing of FIR No. 323/2020 registered at Police Station Mantown, District Sawai Madhopur for the offences under Sections 406, 420, 467, 468, 471 IPC.

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

(3.) Learned counsel for the petitioners submit that this FIR has been lodged as a counter blast to the complaint filed by the accused petitioner under Section 138 of NI Act against the complainant/respondents. The FIR deserves to be quashed. Therefore, further investigation in the matter should be stayed and the petitioners should be granted interim protection from any sort of coercive action.