MADHARAM MEGHWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C., 1973 seeking quashing of FIR No.18/2019 dtd. 17/1/2019 registered at Police Station Taleda, Bundi, for offences under Ss. 166, 166A, 167, 182, 197, 220, 221, 419, 468, 471 and 120B IPC.

(2.) In the present case, FIR has been lodged under the directions of Chief Judicial Magistrate Bundi, by Presiding Officer Gram Nayalaya, Taleda.

(3.) A perusal of the FIR reveal that the Presiding Officer Gram Nayalaya Taleda, stated that on 1/1/2019 he was performing remand duty and in case, arising out of FIR No.48/2018-19 Excise Inspector Madharam Meghwal along with constable Bejnath and constable Sultan produced one Latur Lal son of Funda Lal for offence under Sec. 19/54 of Excise Act.