JAGDISH JAT Vs. STATE

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. for quashing of FIR No. 0046/2020 P.S. Chanderiya, District Chittorgarh for the offences under Ss. 420, 406, 467, 468, 471 and 469 IPC.

(2.) Learned counsel for the parties jointly submit that the present case is squarely covered by the decision rendered by a coordinate Bench of this Court in S.B. Criminal Misc. Petition No. 661/2016; Prithvi Singh v. State of Rajasthan and Anr. decided on 31/5/2016, which reads as follows:-

(3.) The factual report submitted by learned Public Prosecutor is taken on record.