MUKNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the FIR No.72/2012 dated 04.12.2012 of Police Station Kalyanpur, District Barmer, for offence under Sections 147, 323, 341, 427 and 452 IPC and 3(i)(x) SC/ST Act.

(2.) Learned Public Prosecutor has informed this Court that the police has already concluded the investigation and found that the petitioners are guilty of committing the offences as alleged in the FIR in question.

(3.) Learned counsel for the petitioners argued that the allegations levelled by the respondent No.2 in the FIR are false and are levelled at the instance of one Jairoopa Ram S/o Lala Ram. It is also contended by learned counsel for the petitioners that Jairoopa Ram has filed a civil suit against the petitioner No.1-Mukna Ram and petitioner No.2-Dhanna Ram in the court of District Judge, Balotra and on account of the pendency of the said civil suit the respondent No.2, who is working on the field of Jairoopa Ram, has filed this FIR.