- (1.) Heard learned counsel for the petitioners through Jitsi Meet and learned Public Prosecutor who is present in the Court.
(2.) Learned Public Prosecutor submitted factual report of this case which is taken on record.
(3.) Accused-petitioners have filed this criminal misc. petition under Section 482 Cr.P.C. for quashing of FIR No.46/2020 registered at Police Station Ayana, Kota Rural (Raj.) for offence under Sections 341 , 323 , 308 , 34 IPC and Section 3(1)(S) SC/St (Prevention of Atrocities) Act.;