JINENDRA SINGH PARMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Miscellaneous Petition seeking quashing of F.I.R. No.440/2015 registered at Police Station Roopbas Distt. Bharatpur.

(2.) It is contended by counsel for the petitioner that petitioner is the Counsel of Complainant-Respondent No.2. On the instruction of his client, he had filed four cases under the Rajasthan Tenancy Act which is established from the order-sheets. A false case has been registered against him.

(3.) It is also contended that prior to the lodging of the present F.I.R., petitioner had lodged the complaint before the Magistrate.