PANNARAM S/O GOVINDRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this misc. petition under Section 482 of Cr.P.C. for quashing of FIR No.21/2015 of Police Station Khinwsar, District Nagaur, for offence punishable under Sections 420, 193 & 169 IPC and all consequential proceedings, lodged by respondent-complainant No.2.

(2.) Learned counsel for the petitioner states that the present case is squarely covered by the decision by this Court in S.B. Criminal Misc. Petition No.3797/2016; Prakash Vs. State of Rajasthan & Anr. decided on 6.07.2017.

(3.) This Court on 6.07.2017 has passed the following order in Prakash :-