TIRTH RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner for quashing of FIR No.155/2013 registered at Police Station Rani, District Pali for offence under Sections 363, 366, 344 and 120-B IPC.

(2.) Learned counsel for the petitioner submits that there is no direct or indirect allegations levelled against the petitioner by which, it could be cleared that the petitioner might have abducted the minor daughter of the complainant. Counsel further submits that the present FIR relates to the year 2013 and after a lapse of about 7-8 years, now the complainant are harassing the petitioner in order to settle down some personal score. In such circumstances, no offence whatsoever is made out against the petitioners. Therefore, it is prayed that the FIR No. 155/2013 registered at Police Station Rani District Pali may be quashed.

(3.) Learned Public Prosecutor submits a report dated 6.3.2021 received from the SHO, Police Station Rani, District Pali, in which it has been mentioned that after thorough investigation offences has been proved against the petitioner and the challan of the case has not been presented because some of the other accused have not been arrested in this matter.