JASWANT CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant miscellaneous petition has been preferred on behalf of the petitioner who has been arrested in connection with FIR Nos.501/2019, 456/2019 and 826/2021 registered at Police Station Beawar City and made a prayer which is as under:- "It is therefore humbly prayed that your lordships may graciously be pleased to accept this criminal misc. petition and further be pleased to call the entire record relating to the case from the investigating officer and same may kindly be examined and:

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and the Investigating Officers present-in-person before the Court. Gone through the content of all three FIRs as well as of the FIR No. 876/2019, which has persuaded this Court to interfere in the matter.

(3.) Brief facts of the case are as under:-