ROOPESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No. 07/2019 registered at Police Station Neemrana, Alwar for the offences under Ss. 323, 341 and 498A IPC.

(2.) Learned counsel for the petitioners has submitted that the respondent aggrieved wife had earlier also lodged FIR and in the said FIR, Final Report in negative form was submitted and the same was also accepted by the court of Magistrate. Learned counsel for the petitioners has contended that thereafter, respondent aggrieved wife had not joined the matrimonial home and the petitioner No. 1 had filed a divorce petition.

(3.) Learned counsel for the petitioner has contended that after filing of the divorce petition, on same set of allegations, respondent aggrieved wife has lodged the impugned FIR. Learned counsel for the petitioners has contended that second FIR is not permissible.