RAJIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition under Sec. 482 of the Criminal Procedure Code has been filed by the petitioner for quashment of FIR No.494/2022 registered at Police Station Anoopgarh, District Sri Ganganagar, vide which allegations under Ss. 420, 406, 467, 468, 471 and 120-B of the Indian Penal Code, have been levelled against the petitioner.

(2.) Having regard to the allegations made in the FIR, this Court deems it appropriate to direct the petitioner to join the investigation.

(3.) The petitioner may file a representation within a period of ten days before the Investigating Officer, who shall consider the same in accordance with law.