BABU KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. for quashing of FIR No.72/2021 P.S. Khunkhuna, District Nagaur for the offences under Ss. 420, 467, 468, 471 and 120-B IPC.

(2.) Learned counsel for the parties jointly submit that the present case is squarely covered by the decision rendered by this Court in S.B. Criminal Misc. Petition No.3797/2016 decided on 31/5/2016, which reads as follows:

(3.) In view of the aforesaid judgment, the present is allowed in the same terms. The FIR No.72/2021 registered at Police Station Khunkhuna, District Nagaur for the offences under Ss. 420, 467, 468, 471 and 120-B IPC is hereby quashed and set aside. Stay petition as well as all pending applications stand disposed of.