AJIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Sec. 482 Cr.P.C. for quashing of charge sheet No.310/2018 arising out of FIR No.71/2018 registered at Police Station Rainwal, District Jaipur for offences under Ss. 323, 341, 365, 143, 308 and 342 IPC and Sec. 3(2)(v)(a), 3(l)(w) and 3(l)(s) of SC/ST (Prevention of Atrocities) Act, 1989.

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

(3.) Learned counsel for the petitioners submits that though the police after investigation has submitted charge sheet in the matter, but the petition under Sec. 482 CrPC for quashing the criminal proceedings is maintainable even after filing of challan. All the allegations levelled against the petitioners are totally false and fabricated, without conducting investigation in fair and impartial manner. Cross cases were registered regarding the same incident. Minor child of the accused-petitioners was kidnapped by the complainant and her companions. The accused-petitioners in exercise of their right to private defence had to save the child. No offence whatsoever is made out against them. The charge sheet filed against them under Sec. 299 CrPC deserves to be dismissed.