ANANDI EKNATH SHETKE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this writ petition under Sec. 482 of Cr.P.C. for quashing the FIR No.0498/2021 registered at Police Station Kotwali, District Nagaur for the offence under Ss. 420, 467, 468, 471 and 120-B of IPC.

(2.) Learned counsel for the petitioner submits that earlier the petitioner was partner in the firm namely Jyotibha Trading Company but later on petitioner executed a partnership dissolution deed on 29/1/2021 and petitioner informed the bank that she is no more a partner of the said firm. It is argued that petitioner is not involved in the affairs of the firm with the Bank and she has been implicated in this case only on the basis of name being shown as partner in the Bank account of the firm. Therefore, it is prayed that the FIR may be quashed.

(3.) Learned Public Prosecutor has opposed the prayer made by the petitioner.