MHANT MANDAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These Petitions have been filed under Section 482 Cr.P.C. for quashing of FIR No.180/2019 registered at Police Station Bansur District Alwar for offences under Sections 420 and 406 IPC and FIR No.433/2019 registered at PS Bansur, District Alwar for offences under Sections 420, 467, 468, 471 and 120B IPC.

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

(3.) Learned counsel for the petitioners submits that the impugned FIRs have been lodged against the petitioners with totally false and fabricated allegations only to settle the score in civil dispute. The FIRs deserve to be quashed. Therefore, further investigation in the matters should be stayed and the petitioners should be granted interim protection from any sort of coercive action.