BHAIRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal misc. petition under Sec. 482 Cr.P.C. has been filed for quashing of FIR No. 076/2019 registered at Police Station Bhadesar, District Chittorgarh for offences under Sec. 8/15 of NDPS Act.

(2.) Earlier, the petitioner preferred S.B.Criminal Misc. Petition No. 6800/2022 before this Court for quashing the aforementioned FIR. The said criminal misc. petition was dismissed by coordinate Bench of this Court vide order dt. 4/11/2022 with liberty to the petitioner to put forth his defence by way of representation along with documentary as well as other evidence before the concerned Investigating Officer.

(3.) Learned counsel for the petitioner submits that the vehicle carrying alleged contraband was initially registered in the name of Sales India Pvt. Ltd. At Gujarat. Thereafter, the said vehicle was purchased by one Karna Ram. When the police called the petitioner for interrogation, he came to know that the aforesaid vehicle is registered in his name at RTO Barmer and after obtaining registration certificate, sale letter, NOC etc. under the RTI Act, he found that the signatures made on those documents were forged. In pursuance of the order of this Court date 4/11/2022, the petitioner submitted representation along with documents before the Investigating Officer but the same were not considered. In these circumstances, the impugned FIR may be quashed. In the alternative, he prays that the Investigating Officer may be directed to send the signatures of the petitioner on the documents for registering the offending vehicle.