RATAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have submitted this petition under Section 482 Cr.P.C for quashing the FIR No.65/2004.

(3.) It appears from the facts that a complaint was submitted in the court of Judicial Magistrate, Merta city by respondent no.2 Ram Narain against 7 persons, who are petitioners in this petition. The learned Magistrate of the court below sent the complaint under Section 156(3) Cr.P.C. to the concerned Police Station, upon which on 10th March,2004 a case was registered under Sections 420, 120B, 465, 467 and 471 IPC