DALPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner for quashment of FIR No. 40/2015, Police Station Baloot, District Sirohi for offences under Ss. 420, 467, 418, 471 and 472 IPC and Sec. 123 and 136 of the Representation of People Act, 1951.

(2.) After hearing learned counsel for the petitioner and taking into consideration the material available on record, I am not inclined to quash the FIR. However, liberty is granted to the petitioner to file representation alongwith relevant documents before the concerned Investigating Officer within a period of fifteen days. The Investigating Officer shall take up all the facts as well as representation, if any, filed on behalf of the petitioner and complete the investigation by considering them strictly in accordance with law within a period of one month from the date of filing of the representation.

(3.) The instant misc. petition filed by the petitioner is disposed of accordingly.