OM PRAKASH SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No. 83/2019 registered at Police Station Kotwali, District Sawai Madhopur for the offences under Ss. 332, 353 and 342 IPC.

(2.) In the present case, FIR has been lodged by SHO, Police Station Kotwali, Sawai Madhopur. In the FIR it is stated that police officials came for search of one Pooja Suman daughter of Ramavtar Suman. It is further alleged in the FIR that the petitioner abused the police officials. He had an altercation with police officials, resulting into scuffle and beating of police officials. It is further alleged in the FIR that the petitioner wrongly confined police officials for a period of one hour.

(3.) The petitioner, present in person, has stated that his brother Laxmi Narayan Saini is an Advocate. He had filed S.B. Cr. Misc. Petition No. 1012/2019 titled as Pooja Suman and Anr. v. State of Rajasthan and Ors., in which this Court had passed the order Annexure-2.