VIJAY SINGH RAJPUT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner for quashing of F.I.R. No. 229/2019 registered at Police Station Khamnor, District Rajsamand for offence under Sections 143, 186, 332, 353, 379 I.P.C.

(2.) Brief facts of the case are that on 6.11.2019, the patrolling party reached Khamnor and checked the vehicles. During checking, two dumpers bearing No. RJ 27-GC-0940 and RJ-27-GC-0224 being were stopped. Suddenly another white colour vehicle carrying 3-4 persons and claimed to be their dumpers and threatened the police officials not to seize the dumpers and thereafter, started manhandling the police officials and create obstruction.

(3.) Learned Counsel for the petitioner submits that the petitioners are the lease holders of the mines, there is no question of committing any offence under Section 379 I.P.C. or causing any injury to the police party. The police has falsely implicated the petitioners due to personal dispute between the accused and police officials. Therefore, the F.I.R. may be quashed against the petitioner.