KISHAN PURI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have invoked inherent powers of the Court conferred by Sec. 482 of the Code of Criminal Procedure, 1973, seeking quashment of the FIR No.77/2022, P.S. Pratap Nagar, Bhilwara, which has been registered against the petitioners for the offences under Ss. 450, 376-D, 376(2)(n), 354, 506, 365, 323 and 120-B of Indian Penal Code.

(2.) Though the allegations of sexual assault are against petitioner No.9 (Bhanwar Singh Palada) the complainant has roped in other persons as well in the FIR.

(3.) The facts relevant are rather unusual and startling.