(1.) By way of this writ petition the petitioner prayed for a writ of mandamus for quashment of FIR No. 21 /06, dated 27-1-06 registered at Police Station Transport Nagar, Jaipur for the offences punishable under Sections 465, 469, 471, 120-B, I.P.C. and Section 65 of the Information Technology Act, 2000.
(2.) During the course of investigation, the Investigating Officer has deleted the offence under Section 65 of the IT Act, 2OOO from the purview of investigation and has proceeded to undertake further investigation only in regard to the offences under Sections 465, 469, 471, 120-B, IPC.
(3.) In the First Information Report, it has been alleged that some news items were published in the Newspaper which were containing aspersions against Cabinet Minister in Govt. of Rajasthan Shri Rajendra Singh Rathore, founded on some statement of one Ved Prakash Saini. In the report it has also been stated that on the basis of the newspaper reporting an enquiry was launched by the I.G.P. (Special and Economic Offences), C.I.D., Jaipur.
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