JITIN BAGHMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice. Learned Public Prosecutor accepts notice on behalf of the State of Rajasthan, Learned i counsel Shri M. K. Garg accepts notice on behalf of the respondent No. 2. Service thus stands complete.

(2.) With the consent of learned counsel for the parties, the matter is finally heard and disposed of.

(3.) The present miscellaneous petition has been filed by the petitioner seeking quashing of FIR No. 362/2012, registered at the Police Station Partapnagar Bhilwara, Distt. Bhilwara instituted at the instance of the respondent No. 2 Dinesh Kumar for the offences under Sections 406, 420, 467,468 and 471, IPC.