KAMLESH KUMAR KHANDELWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal petition has been filed by the petitioner for quashing FIR No. 130/2021 registered at Police Station Kotwali, Tonk.

(2.) The brief facts of the present petition are as under:-

(3.) Learned counsel for the petitioner submitted that on the same set of facts, one FIR No. 130/2021 was registered on 22/3/2021 by the same complainant under Sec. 384 IPC. In the said FIR, details of different mobile numbers were given in respect of transaction of money in account of certain accused persons including the present petitioner, where the total sum of Rs.16,68,000.00 was found in the account of the present petitioner.