RUDI DEVI & ANR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc.petition u/S.482 Cr.P.C. has been filed for quashing of FIR No.138/2008 dated 17/06/2008 registered at Police Station Renwal, Jaipur Rural for offence u/Ss.143, 341, 323, 447 and 379 IPC qua the petitioners.

(2.) The short facts of the case are that Bhagwan Sahay filed a written report for the incident of 16/06/2008 and after investigation, charge-sheet has been filed against two accused persons Murli and Ram Kumar. Thereafter, injured-Jamuna Devi died due to septicemia after 48 days of the incident and offence u/S.302 IPC has also been added.

(3.) The contention of the counsel for the petitioners is that now the investigating officer is bent upon to file challan against the present petitioners without any cogent reasons and without collecting any fresh material. Hence, the FIR and further proceedings be quashed against petitioners.