IMRAN ANSAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present Misc. Petiton under Sec. 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the F.I.R. No. 0273/2021 dtd. 29/7/2021 registered at Police Station Kothwali Pali, District Pali for the offence punishable under Ss. 341, 342, 323, 506 & 384 of the IPC.

(2.) Heard.

(3.) Learned counsel for the petitioner submits that the petitioner has not been named in the FIR nor any overt act has been reported against him. He, therefore, submits that the petitioner has been falsely implicated in the present case.