RAM CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since the subject matter of SBCRLMP No. 5701/2021 is similar to that of SBCRLMP Nos. 3125/2017, 1626/2019, 1628/2019 and 4841/2021, the record of SBCRLMP No. 5701/2021 was called and the said misc. petition is being decided by this common order along with the above referred criminal misc. petitions.

(2.) The following criminal misc. petitions under sec. 482 Cr.P.C. have been filed by the petitioners for quashing the following FIRs;

(3.) whereas, SBCRLMP No. 5701/2021 has been filed by petitioner for issuing directions to the police authorities to conduct fair and impartial investigation into the FIR No. 426/2021 dtd. 1/9/2021 of Police Station Rawatsar, District Hanumangarh for the offences punishable under Ss. 420, 406 and 506 IPC.