VIJAY BISHNOI, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the FIR No. 140/2019 at Police Station Kherapa, District Jodhpur for the offences punishable under Sections 143, 341 and 323 I.P.C. Brief facts of the case are that on 23.7.2019, complainant-respondent No. 2 lodged the impugned FIR at Police Station Kherapa, District Jodhpur, inter alia alleging that yesterday night a "Jagran" was being organized at Mahadev Temple Narinadi Chandrakh, Tehsil Osian, District Jodhpur, at that time, accused came there with DJ and started playing the same. It is alleged that when the persons objected to it and requested them to stop the DJ, the accused persons attacked them with hockey and iron rods and on account of that he, his brothers Lakharam and Hanuta Ram respondents Nos. 3 and 4 received grievous injuries; his brother Lakha Ram is struggling with his life at M.D.M. Hospital, Jodhpur.
(2.) On receiving this report, the police registered impugned FIR for the offences punishable under Sections 143, 341 and 323 I.P.C.
(3.) During the course of investigation, the police obtained a medical report regarding the injuries suffered by the injured persons wherein, it is opined that the injury received on the head of injured Lakha Ram is grievous and dangerous to life, therefore, the police added Sections 307 and 325 I.P.C. and the petitioners were arrested.;