DUNGAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the FIR No. 8/2014 of Police Station, Shivpura, District Pali, for offence punishable under Sections 451, 323, 143, 341 and 427 IPC.

(2.) LEARNED counsel for the petitioner has submitted that in relation to the same incident, the petitioner has also lodged an FIR No. 7/2014 at the same Police Station against the respondent No. 2 and other persons prior to the filing of impugned FIR and since the petitioner has filed the FIR No. 7/2014 against the respondent No. 2, the respondent No. 2 has filed the impugned FIR as counter blast. It is also contended by learned counsel for the petitioner that the petitioner has falsely been implicated in the impugned FIR and, therefore, the impugned FIR may kindly be quashed.

(3.) HEARD learned counsel for the petitioner as well as learned Public Prosecutor and perused the impugned FIR.