DHUNKA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this petition under Sec. 482 of Cr.P.C. for quashing the FIR No.0066/2022 registered at Police Station Jaswantpura, District Jalore for the offences under Ss. 384, 327, 342, 323, 504 and 149 of IPC.

(2.) Learned counsel for the petitioners submits that no specific allegation has been levelled against the petitioners and they have falsely been implicated in this case. So far as, demand of money is concerned, the video and audio clips do not show that any specific demand has been made by any of the accused persons. Thus, a false allegation has been levelled against them with regard to demand of money and beating, therefore, the offences punishable under Ss. 384 and 327 IPC are not made out against the petitioners. In these circumstances, the FIR lodged against the petitioners being frivolous, may be quashed.

(3.) Learned Public Prosecutor and learned counsel for the complainant have opposed the prayer made by learned counsel for the petitioners. Heard learned counsel for the parties and perused the FIR.