MANJINDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects pointed out by Office are hereby overruled. The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioners for quashing the FIR No.39/2020, registered at Police Station Kesrisinghpur, District Sriganganagar for offences under Ss. 279, 323, 341 & 34 of IPC and Ss. 3(1)(R)(S) & 3(2)(va) of SC/ST Act.

(2.) Brief facts of the case are that complainant/respondent No.2 lodged a report to the effect that on 28/2/2020, the complainant along with Shyam Lal Agarwal was going to attend a marriage function in Srikaranpur by a car bearing No.RJ-13-CC-1080. The said car was being driven by the complainant in the capacity of driver. At about 12:10 PM, when they reached near Gulabevala Bus Stand, due to damaged roads, the complainant suddenly applied the brake of the car and consequent thereto, a car coming from behind, which was being driven by the petitioner No.1, hit the car of the complainant. Upon which, the petitioner No.1 came out of his car with a stick and broke the mirror of the complainant's car. Thereafter, the petitioner No.1 telephonically called the petitioner No.2 and they started beating with the complainant and also abused him using caste oriented language. When Shyam Lal Agarwal and Babu Ram Maheshwari came to save the complainant, then the petitioners also gave beating to them.

(3.) On the said report, the Police registered the FIR for the aforesaid offences and started investigation.