BABU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Given that the present batch of petitions encompasses identical reliefs, are filed by the co-accused-petitioners vis -vis an FIR pertaining to use of unlawful means in a public examination scheduled on 15/10/2022 by the Rajasthan Public Service Commission (hereinafter referred to as "RPSC") and involves interrelated legal and factual issues, and with the consent of the learned counsel representing the respective parties, these matters are consolidated and are being adjudicated upon by this common judgment. It is further clarified that the findings and directions contained herein shall apply mutatis mutandis to all connected petitions. Since the FIR predates the enactment of the new criminal laws, references in this judgment are to the provisions of the erstwhile law. However, provisions that are pari materia are to be construed together, read harmoniously and uniformly, insofar as they are materially identical.

(2.) The present batch of petitions are filed with a plea to invoke inherent jurisdiction of the Court under Sec. 528 B.N.S.S./482 of Cr.P.C. for quashing the F.I.R. No. 101/2024 dtd. 20/3/2024 registered at Police Station Civil Lines, Ajmer for the offences under Ss. 419, 420, 465, 467, 468, 471, 120-B of IPC and Ss. 3 and 10 of Rajasthan Public Examination (Measures for Prevention of Unfair Means in Recruitment) Act, 2022, and the entire proceedings arising therefrom.

(3.) For the sake of convenience and handiness, petitioner in SBCRLMP No. 1146/2025 is referred as Petitioner-1, SBCRLMP No. 4941/2024 as Petitioner-2 and in SBCRLMP No. 5795/2024 as Petitioner-3.