ASHOK KUMAR GHANCHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner with a prayer for quashing FIR No.348/2017 of Police Station Kotwali, Pali for the offences punishable under Sections 332 , 353 , 307 , 34 , 186 , 189 IPC and Section 3 of the PDPP Act, 1984.

(2.) Learned counsel for the petitioner has submitted that the police has lodged a false FIR against the petitioner because earlier in the year 2015, the petitioner was falsely implicated by the police in a criminal case and being aggrieved with that the petitioner has filed a complaint with the Human Rights Commission, Rajasthan and in that matter, after detailed enquiry, it was concluded that the police has filed a false FIR against the petitioner and some of the police personnel including the then SHO, Police Station Kotwali, Pali were indicated as wrong doers. It is contended by learned counsel for the petitioner that on a complaint filed by the petitioner, prima facie case against the police personnel was found and the enquiry is going on, therefore, a false FIR has been lodged against the petitioner.

(3.) Learned counsel for the petitioner has, therefore, prayed that the impugned FIR be quashed and the criminal prosecution launched against the petitioner be terminated.