OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. for quashing of FIR No.291/2015 P.S. Sadar, Bikaner for the offence under Sec. 467, 468, 471, 420 IPC.

(2.) Learned counsel for the petitioner as well as learned Public Prosecutor jointly submit that the present case is squarely covered by the decision rendered by this Court in S.B. Criminal Misc.

(3.) The coordinate Bench of this Court on 31/5/2016 has passed the following order in Prithvi Singh (supra):-