HARI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petitions have been preferred by the petitioners seeking quashing of the cross FIRs lodged by them.

(2.) The petitioner in Cr.Misc.Petition No.115/2013 Hari Ram, the then Manager of Gram Seva Sahkari Samiti Ltd. Ranodar, District Jalore (hereinafter referred to as 'the Society') seeks quashing of FIR No.113/2012 lodged at Police Station Chitalwana, District Jalore for the offences under Sections 409, 420, 467, 468 and 471 I.P.C.

(3.) The petitioner in Cr.Misc.Petition No.291/2013 Hari Krishan, the then Chairman of the above Society, seeks quashing of FIR No.108/2012 lodged at Police Station Chitalwana, District Jalore for the offences under Sections 420, 467, 468 and 471 I.P.C.