ANWAR AHMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THESE two Criminal Misc. Petitions under Section 482 Cr.P.C. have been filed by the petitioner with a prayer for quashing the FIR No. 275/2013 dated 06.10.2013 and FIR No. 276/2013 dated 07.10.2013 of Police Station, Makrana, District Nagaur, for the offences punishable under Sections 143, 323, 341, 447, 379 and 504 IPC and for the offences punishable under Sections 341 and 323 IPC respectively.

(2.) LEARNED counsel for the petitioner has submitted that the impugned FIRs are registered at the instance of the respondent No. 2 on account of some dispute in relation to Marble Mine and the allegations levelled in the impugned FIRs are totally false. It is also contended by learned counsel for the petitioner that in fact the complainant party has committed offence punishable under Sections 147, 148, 149, 447, 452 and 395 IPC and when the complainant came to know that the petitioner is going to file an FIR for the same he lodged impugned FIRs against the petitioner and the other co -accused persons. Learned counsel for the petitioner has, therefore, prayed that the impugned FIRs may kindly be quashed.

(3.) LEARNED Public Prosecutor has also submitted the factual reports dated 17.11.2014 and 23.11.2014 prepared by the SHO, Police Station, Makrana, Nagaur, wherein it is mentioned that after thorough investigation the police has concluded that ample evidence is available on record to file charge -sheet against the petitioner for the offences punishable under Sections 143, 323, 341, 447, 379 and 504 IPC.