PRABHU PURI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS Criminal misc. petition has been filed by the petitioners with the prayer for quashing FIR No. 174/2014 dated 30.9.2014 of Police Station Jayal, District Nagaur.

(2.) LEARNED counsel for the petitioners has submitted that the petitioners have falsely been implicated in this case as they are not involved in commission of any crime as alleged in the FIR. It is contended by the learned counsel for the petitioners that the complainant party tried to cross over the land belonging to the petitioners and when the petitioners stopped them, they assaulted the petitioners and for which a cross FIR has been lodged before the concerned Police Station. It is also contended by the learned counsel for the petitioners that the allegations regarding the assault and abuses are false.

(3.) HEARD learned counsel for the parties and perused the impugned FIR.