ISHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure for quashment of the FIR No.65/2018 dtd. 9/8/2018 registered at P.S. Bekariya, Udaipur.

(2.) Learned counsel for the petitioners submitted that the impugned FIR dtd. 9/8/2018 has been lodged for an incident, which took place on 21/2/2018 and the delay in lodging the FIR is sufficient to quash the same.

(3.) Learned counsel further submitted that for the quarrel, which took place on 21/2/2017, an FIR was lodged on 22/2/2018 by one Shri Motiram and petitioner Devaram and proceedings under Ss. 107 and 166 Cr.P.C. were initiated. It is also submitted that the impugned FIR has been lodged by the police under influence and only with a view to harass and humiliate the petitioners.