SOHAN SINGH VIRK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners has filed an application for early hearing of the matter.

(2.) For the reasons mentioned in the application (Inward No. 1/2019), the application is allowed and the matter is heard today itself.

(3.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioner with the prayer for quashing the FIR No. 64/2019 dtd. 5/2/2019 registered at Police Station Hanumangarh Junction, District Hanumangarh for the offence under Ss. 420, 467, 468, and 471 IPC.