JASWANT SALVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner for quashing of FIR No.504/2019 registered at Police Station Hiran Magri, Distt. Udaipur for offences under Sections 420 & 406 of IPC qua the petitioner.

(2.) Counsel for the petitioner submits that the petitioner has not committed any crime and the complainant has lodged a false and frivolous case. Counsel further submits that in fact the petitioner had himself given a complaint to the S.H.O, Hiran Magri with regard to fraud done by Dilip Singh. Therefore, it is prayed that the FIR No.504/2019 may be quashed.

(3.) Learned Public Prosecutor opposed the prayer made by the counsel for the petitioner and has submitted a report dated 02.03.2021 received from the concerned Police Station wherein it has been mentioned that after thorough investigation the Police has reached to the conclusion that offences under Sections 420 & 406 of IPC has been found prima facie proved against the petitioner. Therefore, this stage the FIR is not liable to be quashed.