SURA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Application no.233/2022 is disposed of as the matter has been finally heard with the consent of parties.

(2.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred for quashing of FIR No.63/2021 registered at Police Station Guda Endla, District Pali lodged for the offence under Ss. 420, 467, 468, 471 and 120-B IPC.

(3.) Counsel for the petitioner states that the present case is squarely covered by decision rendered by a this Court in S.B. Criminal Misc. Petition No.628/2017 Harkeshi Devi Vs. State of Rajasthan and Anr. decided on 22/2/2017, which reads as follows :-