NARAIN DAS 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 F.I.R. No. 89/2013 dated 3.3.2013 of Police Station Sadar, District Bikaner, for the offence under Sections 353, 332, 382 of I.P.C.

(2.) Brief facts of the cases are that on 3.3.2013 at about 4.00 P.M. the respondent No. 2-Kundanmal Bohra, posted as Commercial Tax Officer at Bikaner has filed a complaint at Police Station Sadar, District Bikaner, and alleged that on 2.3.2013, in pursuance of the order passed by the higher authority of Commercial Tax Department, he along with survey team of the Commercial Tax Department has reached at the shop of Rajkumar Sindhi for conducting survey. When survey team has concluded its survey and asked Rajkumar Sindhi to put his signatures on the survey report, he refused to do so and at that time a white coo Fortuner car stopped in front of the shop and suddenly Narayan Das Tulsiyani came out from the said car and entered into the shop, and started shouting on the survey team and also pushed them and threatened them. Thereafter, he snatched survey report and ran away from there. It is also alleged that when they started throwing the things in the shop, which were laying near the shutter of shop, members of the survey team came out from the shop and then, they have immediately shut down the shop and got it locked through Rajkumar Sindhi and thereafter, left from there.

(3.) On receiving this report the police has filed F.I.R. in question against the petitioners and started investigation.