HEER SINGH SOLANKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioners for quashing of FIR No.20/2019 registered at Police Station Raniwara, District Jalore for offence under Sections 149, 406, 420, 120B IPC.

(2.) Learned counsel for the petitioners submits that it was alleged in the FIR against the petitioners that they along with other office bearers of Cooperative Society committed cheating and fraud with the respondent No.2. It was further alleged that the respondent No.2 deposited his hard earned money with the cooperative society but the petitioners refused to return the same. Counsel submits that the petitioners are not in active functioning of the Cooperative Society and the allegation levelled against the petitioner in the impugned FIR are absurd, baseless and inherently improbable. Therefore, it is prayed that the impugned FIR No.20/2019 registered at Police Station Raniwara, District Jalore be quashed.

(3.) Learned Public Prosecutor submits a report dated 24.02.2021 received from the concerned Police Station, in which it has been mentioned that after through investigation, it was found by the Police that the petitioners are involved in the alleged crime and the offences are proved against them. The said report is hereby taken on record.