DEEPAK GARG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The petitioner has sought for quashment of FIR No. 290/2021 registered with Kotwali Police Station, Alwar at the behest of respondent No.2 for offence under Sec. 420 IPC.

(3.) The challenge is on the ground that the impugned FIR has been maliciously instituted to wreck vengeance.