LAWS(RAJ)-2023-2-44

JAWANA RAM Vs. STATE OF RAJASTHAN

Decided On February 27, 2023
Jawana Ram Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner for quashing of FIR No.42/2022, Police Station Jhab, District Jalore, for offences under Ss. 143, 323, 452, 427, 307 of IPC.