SABBIR SHAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the F.I.R. No. 6/2014 dated 16.1.2014 of Police Station, Sadar, District Churu, for offences punishable under Sections 406, 420 and 120-B I.P.C.

(2.) Learned Counsel for the petitioner has submitted that the respondent No. 2 has filed false complaint against the petitioner for committing the offence of forgery and criminal breach of trust though no such offences has been committed by the petitioner. It is contended that petitioner has facilitated the departure of the respondent No. 2 for Saudi Arabia wherein the petitioner was offered a job and was also paid wages, however, the respondent No. 2 has left Saudi Arabia on his own will and after reaching India has filed false F.I.R. against the petitioner.

(3.) Learned Counsel for the petitioner has placed reliance on a decision of this Court in Jeevan Khan v. State of Rajasthan and Anr. reported in 2008(1) R.Cr.D 286 (Raj.), and has prayed that the F.I.R. in question may kindly be quashed and set aside.