RAYA KANWARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this writ petition under Sec. 482 of Cr.P.C. for quashing the FIR No.247/2021 registered at Police Station Sadar, District Nagaur for the offence under Ss. 323, 447, 354, 504, 457, 34 of IPC.

(2.) Learned counsel for the petitioners submits that cross cases have been registered between the parties and no specific allegation has been levelled against both the accused. Counsel further submits that no offence has been made out against the present petitioners. 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 petitioners.