NARSINGHRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal misc. petitions have been filed under Sec. 482 of the Code of Criminal Procedure (for short 'CrPC') for quashing the FIR No.67 dtd. 18/3/2018 registered at Police Station Bilara, Jodhpur Gramin for the offences under Ss. 143, 306, 384, 385 and 500 IPC.

(2.) The subject FIR reads as under : <IMG>JUDGEMENT_8_LAWS(RAJ)11_2025_1.jpg</IMG>

(3.) Learned counsel for the petitioners has submitted that filing of FIR is simply an outcome of ulterior motive with a view to create undue pressure upon the petitioners. It is further submitted that the complainant had lodged the false FIR with an intention of taking undue benefit of his father's illness, previous medical history and old age factor. It is also submitted that no such meeting was called in the village, in which, allegedly the fine was imposed or the complainant's father was insulted.