GOPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These three separate criminal miscellaneous petitions under Sec. 482 Cr.PC have been filed, for quashing of FIR No.361/2023 registered at Police Station Malviya Nagar, District Jaipur for offences u/s 420, 406 and 120-B IPC, along with all subsequent proceedings arising thereof, wherein petitioners have been named as accused persons, allegedly to be involved in commission of such offences.

(2.) Since all three petitions arising out of one and the same FIR in question, with consent of counsel for both parties, all three petitions have been heard together and would stand decide by this common judgment.

(3.) Relevant facts required to be considered to deal with the present petitions as emerge from the record and contentions made by counsel for both parties, in brief, are as under:-