DHIRENDRA NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have prayed for quashing of F.I.R., namely F.I.R. No.223/2012, registered at Vaishali Nagar, Police Station, Jaipur for offences under Sections 376, 420, 406, 504 read with 34 of I.P.C.

(2.) Mr. A.S. Narang, learned counsel for the petitioners, has vehemently raised the following contentions before this Court:-

(3.) Firstly, the prosecutrix has lodged a false complaint against the petitioners, which was sent for further investigation under Sec. 156 (3) of Crimial P.C. On the basis of the false complaint, a F.I.R. was registered for the aforementioned offences.