LUMBA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. Drawing attention of the Court towards the FIR No. 0250/2024 lodged by Panna Ram Jat S/o Girdhari Ram Jat against Mangla Ram and Koja Ram, learned Counsel for the petitioner submitted that there is a version and a cross-version of the incident which occurred on 16/11/2024. Learned Counsel submitted that the complainant party only with a view to rope the petitioners in a false criminal case have filed the impugned FIR against the petitioners for the offences under Ss. 115(2), 126(2), 74 and 3(5) of BNS.

(2.) Learned Counsel further submitted that since the impugned FIR has been lodged against the petitioners with ulterior motive, the same deserves to be quashed and set aside by this Court.

(3.) Per Contra, learned Public Prosecutor and learned Counsel for the complainant have vehemently opposed the prayer made on behalf of the petitioner.