RAKESH JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Hon'ble Apex Court while deciding the Special Leave to Appeal (Crl.) No. 2943/2025 has passed an order on 3/3/2025 directing this Court to take up the matter and decide the instant criminal misc. petition expeditiously.

(2.) Pursuant to the aforesaid order passed by the Hon'ble Apex Court, the matter was posted at the top of the list and with the consent of counsel for the parties, arguments have been heard and the instant misc. petition is decided by this Court.

(3.) By way of filing the instant criminal misc. petition, a prayer has been made for quashing the FIR No. 324/2024 registered with Police Station Ashok Nagar, Jaipur City (South) for the offences under Ss. 420, 467, 468, 471 and 120-B IPC.