ROOP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application for early listing of the case.

(2.) For the reasons stated in the application, the same is allowed.

(3.) The instant criminal misc. petition has been filed under Sec. 482 Cr.PC for quashing of proceedings in Criminal Case No. 531/2024 pending in the Court of Chief Judicial Magistrate, Pilibanga for the offences under Ss. 323, 324, 341, 325, 326 and 34 of the IPC.