SADIK KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred for quashing of FIR No.70/2017 registered at Police Station Baap, Jodhpur Rural, Jodhpur for the offences punishable under Ss. 420, 467, 468, 471 and 120B IPC.

(2.) Learned Public Prosecutor along with the investigating officer present in Court submit that the stratum of the FIR, which was lodged earlier bearing FIR No.42/2011 is exactly the same as FIR No.70/2017. They further submit that the closure report was filed in that earlier FIR having the same allegations. They also inform that the mutation in question has been cancelled subsequently.

(3.) Upon such statement made by learned Public Prosecutor along with the investigating officer, the present petition is allowed. The FIR No.70/2017 registered at Police Station Baap, Jodhpur Rural, Jodhpur along with the entire proceeding pursuant thereto is hereby quashed and set aside qua the petitioners. All pending applications stand disposed of.