SAURABH MISHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Misc. Petition for quashing of F.I.R. No. 346/2018, registered with the Police Station Bayana, District Bharatpur.

(2.) Defect pointed out by the Registry is waived.

(3.) Since counsels for the parties and parties are present in person in the Court, the matter is taken up today itself.