UGAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal misc. petition under Sec. 528 BNSS, has been filed by the petitioner seeking quashing of FIR No.138/2024 registered at Police Station Paldi M., District Sirohi for the offences under Ss. 126(2), 115(2), 333, 74 and 3(5) of BNS.

(2.) Upon a perusal of the impugned FIR, this Court finds that specific allegation of beating the complainant- Praveen Kumar on 6/10/2024 at about 06.00 has been levelled against the present petitioner.

(3.) This Court, looking to the nature of allegations against the petitioner, directed the learned Public Prosecutor to call for the factual report. The factual report dtd. 21/7/2025 received by the learned Public Prosecutor from the office of the Dy. Superintendent of Police, SC/ST Cell, Sirohi, District Sirohi, indicates that more than five criminal cases under various Ss. of IPC are pending against the present petitioner. The factual report also indicates that after registration of the impugned FIR, the complainant Praveen Kumar got medically examined and the medical examination of the complainant indicates that in the alleged incident occurred on 6/10/2024, he has been caused injuries by the present petitioner. The factual report further indicates that the police, after making thorough investigation, found the cognizance offences under Ss. 126(2), 115(2), 333, 74 and 3(5) of BNS to be proved against the petitioner.