HANSMUKH SON OF HEERA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-accused Hansmukh has preferred this misc. petition under Sec. 482 Cr.RC. for quashing FIR No. 162/2014 registered at Police Station Gandhi Nagar, Jaipur City (East) for offence under Sections 420, 467, 468 and 471 Penal Code and Sec. 12 of the Passport Act, 1967.

(2.) Learned counsel for the petitioner Mr. A.K. Gupta submits that petitioner is not named in FIR, he has been implicated in this matter only on the basis of statements of co-accused - Pradeep Kumar Panchal with whom petitioner has no concern. He submits that he didn't endorse any entry in the passport of Pradeep Kumar Panchal, therefore, impugned FIR qua petitioner may be quashed.

(3.) Investigating Officer Mr. Subhash Chand, SI, PS, Gandhi Nagar, Jaipur (East) is present in person who submitted factual report of the matter through learned PP Mr. Anil Yadav which is taken on record. He submits that passport holder Pradeep Kumar Panchal submitted an affidavit wherein he clearly stated that the said entry was managed from petitioner.