- (1.) Learned Public Prosecutor has submitted the status report furnished by the Station House Officer, Beawar City, District Ajmer, which is taken on record.
(2.) As per the status report, after investigation, the offences have been found to be proved against the petitioners under Sections 193, 420 and 120-B of IPC.
(3.) This criminal miscellaneous petition under Section 482 CrPC has been filed for quashing the FIR No.216/2019 registered at Police Station Beawar City, District Ajmer for the offences under Sections 420, 406, 467, 468, 471, 452, 427 and 120-B of IPC.;