NARESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this petition under Sec. 482 of Cr.P.C. for quashing the FIR No.278/2022 registered at Police Station Bhirani, District Hanumangarh for the offences under Ss. 341, 323 & 34 of IPC and Sec. 3(2)(va) of SC/ST Act.

(2.) Learned counsel for the petitioner submits that eye witness Purnmal @ Ghanshyam gave an affidavit that no such type of occurrence took place and the present petitioner has never beaten the injured. In these circumstances, since the FIR lodged against the petitioner is frivolous, it may be quashed.

(3.) Learned Public Prosecutor has opposed the petition.