DARJA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petitions under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioners have challenged F.I.R. No.56/2021, registered in the Police Station Jaswantpura, District Jalore on 26/6/2021.

(2.) Mr. Patel, learned counsel for the petitioners read the entire F.I.R. for the consideration of the Court and argued that the same is simply based on apprehension and probability and there is not even a whisper of commission of any offence by the petitioners much less a cognizable offence, under any law.

(3.) Learned Public Prosecutor, though could not dispute the aforesaid position of facts, however, submitted that the petitioners be asked to join the investigation, whereafter, the Investigating Officer will take a considered decision.