DHANSI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C for quashing of FIR No.293/2020 registered at Police Station Reengus, District Sikar for the offences under Sections 323, 427, 504, 376 and 511 IPC.

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

(3.) Learned counsel for the petitioner submits that the present FIR has been lodged against the petitioner with totally false and fabricated allegations as a counterblast to the earlier FIR lodged by the petitioner against the complainant-respondent. Virtually, the petitioner was beaten by the complainant party, as a result of which, he sustained severe injuries and was referred to the SMS Hospital, Jaipur and only to pressurize him this false FIR has been registered. The Investigating Officer is not conducting the investigation in fair manner under the influence of the complainant as she is Police Constable. The FIR deserves to be quashed. Therefore, further investigation in the matter should be stayed and the petitioner should be granted interim protection from any sort of coercive action.