BALVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal misc. petitions under Sec. 482 Cr.P.C. have been filed by the petitioners with a prayer for quashing of FIR No.139/2016 lodged at Police Station Gharsana, District Sri Ganganagar for the offence under Sec. 420 and 406 IPC.

(2.) It is noticed that initially, the police has proposed to file a negative final report in the above-referred FIR, however, on an application preferred by the complainant, the Judicial Magistrate, First Class, Gharsana has directed the police to conduct further investigation.

(3.) The police has submitted a factual report, wherein it is mentioned that after thorough investigation, offence under Sec. 420 and 120-B IPC is made out against the petitioners.