MUSTAKIM MEV Vs. STATE

JUDGEMENT

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

(2.) The petitioner has approached this Court by way of this misc. petition under Section 482 Cr.P.C. seeking quashing of the FIR No.546/2018 registered at Police Station Kotwali, Bhilwara for the offences under Sections 341, 342 and 354 IPC.

(3.) Learned counsel Shri D.S. Rathore representing the petitioner urges that the present FIR is nothing but a counterblast to a previous FIR filed by a girl from the petitioner s family against the complainant s brother in the year 2016. He thus urges that the impugned FIR deserves to be quashed.