GIRDHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present criminal misc. petition under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 19/2024 registered at Police Station Ratangarh, District Churu for the offences under Ss. 341, 323, 382, 342 and 143 I.P.C.

(2.) Learned Counsel for the petitioners submitted that the petitioners have been falsely implicated in the present case owing to some pre-existing animosity between the parties. Learned Counsel submitted that the FIR has been lodged against the petitioners with malafide intentions only with a view to harass and humiliate them. The petitioners are working at Government posts and, therefore, the complainant wants to create pressure upon them to settle outstanding disputes between them. Learned Counsel thus prayed that the impugned FIR and proceedings initiated thereof may be quashed.

(3.) Per contra, learned Public Prosecutor and learned Counsel for the complainant opposed the misc. petition and submitted that a petitioners in the FIR. They jointly submitted that the investigation in the matter is pending against the present petitioners and therefore, at this stage, it cannot be concluded that the petitioners have been falsely implicated in the present case.