MANOJ KUMAR GARG,J. - (1.) Instant misc. petition has been filed by the petitioner for quashing of FIR No.49/2021 registered at Police Station Ratanada, District Jodhpur for offence under Sections 384 and 307 IPC qua the petitioner.
(2.) Counsel for the petitioner submits that the complainant has filed a false and fabricated cross FIR for the purpose of saving himself, whereas the present petitioner himself has sustained grievous injury because of firing and he has been falsely implicated in this case. Therefore, it is prayed that the FIR No.49/2021 may be quashed.
(3.) Learned Public Prosecutor as well as counsel for the complainant opposed the prayer made by the counsel for the petitioner and submits that both the parties fired at each other and sustained grievous injuries. At this stage the FIR is not liable to be quashed.;