SHIVNARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this misc. petition under Sec. 482 of Cr.P.C. for quashing of FIR No. 76/2018 dtd. 2/5/2018 registered at P.S. Fatehnagar, Dist. Udaipur for the offences under Ss. 384, 387, 115 IPC.

(2.) The facts as noticed by this Court are that the allegation against the present petitioner No.1- Shivnarayan is that of threatening the complainant-Ganpatlal to pay him commission/ profit against the sale of a land situated in revenue village, Sindesar Kala, Tehsil Railmagra, Dist. Rajsamand. In the FIR, it has further been alleged that the present petitioners called one Puranpuri along with one more person at their residence and asked him to shoot the complainant or to implicate him in a false rape case.

(3.) Learned counsel for the petitioner submitted that a perusal of the FIR would reveal that no case for the offences under Ss. 384, 387, 115 IPC is made out against the present petitioners. It was contended that there is no material available on record to substantiate the allegations and mere bald statements will not be sufficient to charge the petitioners for the alleged offences.