SANTOSH SHANKAR PATIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petitions have been filed by the petitioners for quashing of FIR No. 164/2021 registered at Police Station Surajpol, District Udaipur for offence under Ss. 420, 120B IPC.

(2.) Learned Counsel for the petitioners submit that the petitioners have not committed any offence alleged in the FIR and no specific role has been assigned to them. Thus, the averments made in the FIR are absolutely false and the FIR deserves to be quashed.

(3.) Per contra, learned Public Prosecutor and learned Counsel for the respondent No. 2-complainant oppose the prayer made by the Counsel for the petitioners.