SURAJPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under section 482 Cr.P.C. has been filed by the petitioners for quashing the FIR No. 131/2014 dated 03.03.2014 of Police Station, Kotwali, Pali for the offences punishable under sections 143, 341, 323, 307, 381 IPC.

(2.) Brief facts of the case are that complainant-Narendra Puri lodged the FIR No. 131/2014 at Police Station, Kotwali, Pali, inter alia, alleging therein that he went to Indra Colony for some reason at that time, petitioners, who ambushed themselves, got his bike stopped while putting their vehicle before his bike; petitioner No. 1-Surajpal Singh alighted from the vehicle and put a sword on the neck of the complainant; petitioner No. 2-Manphool Singh took a pipe and started beating with him. Upon the objections having been raised, all the occupants of the vehicle having lathis, one of them was having a pistol, alighted and started beating with the complainant. They asked the complainant not to come in the way of Surajpal and at that time, petitioner No. 2-Manphool Singh assaulted on the complainant's head by pipe, as a result of which, he became unconscious and thereafter accused took a sum of Rs. 37250/- from his pocket as well as a gold chain weighing 3 tolas from his neck.

(3.) The police has started investigation into the allegations levelled in the impugned FIR, however, on 26.11.2014, the petitioners have filed this criminal misc. petition challenging the impugned FIR.