LAKHVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal misc. petition under Sec. 482 Cr.P.C., the petitioners have prayed for following relief:-

(2.) Learned Counsel for the petitioners submitted that the petitioners have been falsely implicated in the present case. Learned Counsel submitted that the FIR against the present petitioners has been lodged after a delay of about ten days without furnishing any plausible explanation for the same. Learned Counsel further submitted that a civil dispute is also pending between the parties on the same set of facts and therefore, the same has been given a color of criminal offence by the complainant to pressurize the petitioners and force them to settle the civil dispute.

(3.) Per contra, learned Public Prosecutor has opposed the prayer made in the present petition and submitted that a factual report has been furnished to him by the SHO, Police Station Hanumangarh Town wherein the offences punishable under Ss. 447, 379 and 34 of the IPC have been found to be proved against the present petitioners and a charge sheet has been proposed against them.