MUKESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. application under Section 482 Cr.P.C. has been preferred on behalf of the petitioners with a prayer for recalling the order dated 7.8.2018 passed by this Court in SB Criminal Misc. Petition No.1758/2018.

(2.) It is noticed that the above-referred criminal misc. petition was preferred on behalf of the petitioners with a prayer for quashing of FIR No.60/2018 of Police Station Rajgarh, District Churu registered against them for the offences punishable under Sections 384, 420, 467, 468, 471 and 120-B IPC read with Sections 66(C), 66(D) and 67 of the Information and Technology Act, 2000.

(3.) This Court vide order dated 7.8.2018 has dismissed the above-referred criminal misc. petition while taking into consideration the factual report submitted by the police wherein, it is clearly mentioned that the marriage certificate produced by the petitioner No.1, certifying his marriage with the complainant- respondent No.2 is found to be forged by the police during the course of investigation.