SUNIL KUMAR JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Three petitioners have jointly filed this criminal misc. petition under Sec. 482 Cr.PC, seeking to quash FIR No. 126/2018 registered at Police Station Jyoti Nagar, Jaipur City (South) for offences under Ss. 420, 406, 467, 468 and 120-B I.P.C..

(2.) Heard Counsel for petitioners, Counsel for non-petitioner No. 2- complainant and learned Public Prosecutor as also perused the record.

(3.) At the outset, it may be noted that learned Public Prosecutor placed on record progress report of investigation in the impugned FIR, dtd. 1/2/2024 and pointed out that after investigation in the impugned FIR, allegations of FIR against one Megha Jain and petitioner No. 1-Sunil Kumar Jain, have been found correct and criminal case for offences under Ss. 420, 406, 467, 468 and 120-B I.P.C. have been found proved against both accused persons. However, due to currency of interim stay order dtd. 4/12/2018 passed in the present petition, charge-sheet could not be filed before the Judicial Magistrate. With consent of Counsel for both parties, progress report of investigation dtd. 1/2/2024 is taken on record.