RAJENDRA YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As both the criminal misc. petitions relate to FIR No. 330 of 2011, they are being disposed of by this common order.

(2.) Mr. J. K. Gupta, Advocate filed the S.B.Criminal Misc. Petition No.60 of 2012 Ramswaroop Sharma vs. State of Rajasthan and another regarding the FIR No. 330 of 2011 registered at Police Station Ashok Nagar, Jaipur City (South ) on dated 23.10.2011 for the offence under sections 467, 478, 120 B IPC for fair and proper investigation in the matter.

(3.) Mr. Rajendra Yadav, Government Advocate and Public Prosecutor himself has filed S.B.Criminal Misc. Petition No. 69 of 2012 for quashing of the FIR No. 330 of 2011 for offence under sections 167, 197, 198, 218, 219, 420, 467, 468, 469, 471, 474, 120 BIPC registered at Police Station Ashok Nagar, Jaipur (South).