JITENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this misc. petition under Sec. 482 of Cr.P.C. for quashing the FIR No. 0002/2023 registered at Police Station Hamirwas, District Churu for the offence under Ss. 498-A, 406, 313 of IPC.

(2.) Petitioner, present in person submits that a totally false FIR has been registered against him by the complainant as he was on duty at the time of occurrence. He further submits that there is no question of cruelty towards the complainant by him. Thus, the complainant only with a view to harass and pressurize him, 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.