SIREMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The instant misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner seeking quashing of the FIR no.504/2020 lodged at P.S. Balotara, District Barmer.

(3.) Learned counsel for the petitioner submits that the mere role of the present petitioner is that he was an attesting witness to the alleged sale, which has created dispute in question.