KANHAIYA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition filed under Sec. 482 of the Code of Criminal, 1973, the petitioner has challenged the FIR No.222/2022, dtd. 11/7/2022, registered with Police Station Ahore, District Jalore for the offence under Ss. 341, 323 and 354 of the Indian Penal Code.

(2.) Mr. Dipesh Kumar claiming himself to be the brother of the petitioner Kanhaiya Lal, appeared before this Court and argued that the petitioner Kanhaiya Lal is having head injury and is hospitalised on account of injuries sustained during the scuffle and thus protection be granted to him.

(3.) It was argued that the present FIR has been filed belatedly and in order to create a defence in relation to the FIR (No.219/2022 dtd. 8/7/2022), which has been lodged by the petitioner.