JAGDEV SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) -BY the instant criminal miscellaneous petition under Section 482 of the Code of Criminal Procedure, 1973 (for short, "the Code" hereinafter), the petitioners seek quashing of FIR No. 218 dated 2. 8. 2007, Police Station; Gharsana, District sri Ganganagar for the offences under sections 420, 467, 468, 471 and 120b, IPC.

(2.) I have heard learned counsel for the parties. Carefully gone through the FIR.

(3.) IT is contended by the learned counsel for the petitioners that the matter is of a civil nature and, therefore, the criminal prosecution is bad. Learned counsel has relied on three decisions of the Hon'ble supreme Court in All Cargo Movers (I) Pvt. Ltd. v. Dhanesh Badarmal Jain and Anr. ; inder Mohan Goswami and Anr. v. State of uttaranchal and Ors. and Suresh v. Mahadevappa Shivappa Danannava and Anr.