PURSHOTAM MITTAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this petition, a challenge is made to the FIR No.153/2006 registered with Police Station ACB, Jaipur.

(2.) Learned counsel submits that petitioner is at the age of 92 years and due to ill-health cannot move so as to defend his case effectively. Infact, he is a person of unsound mind thus looking to the fact aforesaid, he is entitled for benefit as provided under Sections 329 & 330 of Cr.P.C. The FIR qua the petitioner may accordingly be quashed.

(3.) Learned Public Prosecutor has opposed the petition.