MUKESH KUMAR CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.2/2013 registered at Police Station Baswa, Dausa for offences under Sections 341, 323, 451, 354, 504 IPC and Section 3(1)(x) SC/ST Act.

(2.) This matter has come up on application for vacation of the interim stay order dated 31-1-2013, whereby it was directed that further Investigation in FIR shall remain stayed.

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