H.R. Panwar, J. - (1.) Heard learned counsel for the petitioners. Perused F.I.R. No. 1451/2001, Police Station Shri Parsoli, District Chittorgarh lodged by complainant Nana S/o Pratap Chamar against the petitioners.
(2.) I have heard learned counsel for the petitioners and perused the F.I.R.
(3.) It is contended by the learned counsel for the petitioners that the complainant has earlier also filed an F.I.R. on 23rd July, 2000 against one Jeevan Singh S/o Mod Singh and the complainant is habitual of lodging false first information reports. He further contended that the first information report lodged by the complainant is false and the present F.I.R. is also in the same sequence.;