KANHIYALAL AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this common order, SBCRLMP No. 3941/2018 preferred by Kanhaiyalal and his two sons namely Pappu Singh and Ramswaroop against State of Rajasthan and Prabhudayal, shall be decided alongwith SBCRLMP No. 3942/2018 instituted by Prabhudayal and his son Kanchan against State of Rajasthan and Trilok Chand.

(2.) In SBCRLMP No. 3941/2018 quashing of FIR No. 186/2018 registered at Police Station Laxmangarh, Alwar for the offences under Sections 143, 323, 341, 308 and 354 IPC is prayed for, whereas in SBCRLMP NO. 3942/2018 quashing of FIR No. 185/2018 registered at same Police Station Laxmangarh, Alwar for the offences under Sections 143, 323, 341, 354, 308 and 379 IPC is prayed for.

(3.) It is a case of version and cross-version. Incident pertaining to both the FIRs has taken place on 27.5.2018. Regarding incident, as to who was aggressor both the parties have given different versions.