MARU RAHUL NARESHBHAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Quashing of an FIR No.0115/2024 dtd. 16/5/2024 qua the two petitioners is sought herein. The FIR has been registered at Police Station Ratanada, District Jodhpur City East, for offences under Ss. 406 and 420 of IPC and Ss. 66C and 66D of I.T. Act.

(2.) Brief background of the relevant facts, shorn of unnecessary details, leading to the filing of the instant petition, is as follows:

(3.) In the aforesaid backdrop, I have heard the rival contentions addressed by the learned counsel for the petitioners, the complainant, as well as the learned Public Prosecutor.