RAGHURAJ RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners, learned Counsel for the complainants and the learned Public Prosecutor.

(2.) Misc. Petitioners Nos. 2362/2009, 2358/2009, 2359/2009 and 2360/2009 respectively have been filed by the Petitioners Raghuraj and J.S. Rathore for quashing the FIR No. 204/2009 lodged by Dr. Radhey Shyam Gupta, FIR No. 200/2009 lodged by Rajkumar Mehandirata, FIR No. 206/2009 lodged by Govind Kumar Ghiya and FIR No. 198/2009 lodged by Dr. Jogendrapal Dua, and Misc. Petition No. 2361 has been filed by the Petitioners Raghuraj, J.S. Rathore and C.K. Singh for quashing the FIR No. 205/2009 lodged by Suresh Pareek. All these FI Rs. have been registered at Police Station Jyoti Nagar, Jaipur City (South) for the offence under Sections 420, 468 and 120B IPC. Since the Petitioners have prayed for quashing of the FI Rs in all these five misc. petitions in the matter of cheating the complainants for admission in MBA in K.J. Somaiya Institute of Management Studies and Research, Vidya Nagar, Vidhya Vihar (East) Mumbai, they are being disposed by this common order.

(3.) It may be mentioned that earlier the Petitioners presented writ petitions and by the order of this Court dated October 20, 2009 the writ Petitioners were converted into criminal miscellaneous petitions. Notices in all these petitions were issued to the complainants and after service of notice on them, Mr. Suresh Shahni puts in appearance on behalf of the complainants in all these matters.