PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
(2.) The instant misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner seeking quashing of the F.I.R. No. 159/2020 lodged at P.S. Bijoliya, District Bhilwara for the offences under Sections 379 and under Section 4/21 of MMDR Act.
(3.) Learned counsel for the petitioner submits that the petitioner wants to submit a representation alongwith all the relevant documents before the concerned investigating authority to redress the issue.;