SHOBHA LAL REGAR 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. 22/2023 registered at Police Station Deogarh, District Rajsamand for the offence under Ss. 353 and 504 of IPC.

(2.) Learned Counsel for the petitioner submits that both the accused and complainant are employees at Municipal Board, Deogarh. A totally false FIR has been registered against the petitioner by the complainant. Counsel further submits that no such type of occurrence has taken place between the petitioner and complainant and no act has been done by the petitioner. Thus, the complainant only with a view to harass and pressurize the petitioner, filed the present FIR. Therefore, it is prayed that the FIR may be quashed.

(3.) Learned Public Prosecutor and learned Counsel for the complainant have opposed the prayer made by the petitioner.