DHARAMPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners with a prayer for quashing of FIR No. 565/2021 lodged at Police Station Nohar, Distt. Hanumangarh.

(2.) The impugned FIR has been lodged at the instance of respondent No. 2 alleging therein that when he along with his father and son doing some work in their agricultural field, the petitioners suddenly came there and started quarreling with them. It is further alleged by the respondent No. 2 that petitioner No. 1 Dharampal had inflicted an injury on the head of his father Devilal and other petitioners have started assaulting them. It is also stated by the complainant that after hearing hue and cry, Ramlal and Chetram came there and took them to hospital at Hanumangarh. It is alleged by the respondent No. 2 that his father Devilal was thereafter referred to a hospital at Bikaner where he is still unconscious.

(3.) On receiving this report, the police started investigation; recorded statement of the witnesses and while taking into consideration the injury reports has concluded that injured Rajendra had received as many as two injuries, out of which, one injury is on his forearm, which is grievous in nature, whereas injured Devilal had received two injuries, out of which, one injury is on his head, which is also grievous in nature.