BHARTI SHARMA Vs. STATE

JUDGEMENT

(1.) By way of filing the instant Misc. Petition, the petitioner is seeking quashing of the FIR No.181/2016 registered at Police Station Ratangarh, District Churu for the offence under Ss. 452, 447, 380, 420, 467, 468 of the IPC.

(2.) The petitioner happens to be daughter of accused Suresh Kumar, who has now been charge-sheeted and criminal proceeding is going on in relation to an offence pertaining to FIR No.181/2016 registered at Police Station Ratangarh. The investigation with regard to petitioner was kept pending.

(3.) I have heard the learned counsel for the parties and gone through the contents of the FIR and other material available on record.