JUDGEMENT
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(1.)Heard learned counsel for the parties. Perused the material available on record.
(2.)These three misc. petitions involve identical question of facts and law and are thus being decided together by this common order.
(3.)These misc. petitions have been preferred by the accused petitioners herein seeking quashing of the FIR No. 1/2018 registered at the Police Station CPS ACB, Jaipur, Outpost Nagaur for the offences under Sections 420, 467, 468, 471, 120B IPC and Sections 13(l)(d) and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act of 1988')-
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