RAMESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both criminal misc. petitions arise out of common FIR No. FIR No. 148/2014 dtd. 21/2/2014 registered at Police Station Bhiwadi District Alwar for offence punishable under Sec. 354 IPC and the proceedings arisiong out of the said FIR, therefore, they were heard analoguously and are being decided by this common judgment.

(2.) The petitioner has preferred S.B. Criminal Misc. Petition No. 3510/2021 under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as 'Cr.P.C.) seeking quashing of the criminal proceedings of Criminal Regular Case No. 1039/2014 pending before the Court of Civil Judge and Judicial Magistrate, Bhiwadi, Alwar (hereinafter to be referred as 'the trial court'), which arose out of FIR No. 148/2014 dtd. 21/2/2014 registered at Police Station Bhiwadi District Alwar for offence punishable under Sec. 354 IPC, including order dtd. 4/6/2016 passed by the trial court, whereby charge was framed against the petitioner for the offence under Sec. 354 IPC, as well as to set aside order dtd. 8/4/2021 passed by the Court of Additional District and Sessions Judge No. 2, Tijara, District Alwar (hereinafter to be referred as 'the revisional court'), whereby revision petition filed by the petitioner against the order of framing charge was dismissed.

(3.) S. B. Criminal Misc. Petition No. 4730/2016 was filed by the petitioner under Sec. 482 Cr.P.C. way back in the year 2016 with a prayer to quash FIR No. 148/2014 dtd. 21/2/2014 registered at Police Station Bhiwadi District Alwar for offence punishable under Sec. 354 IPC.