PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) The petitioners have preferred this criminal misc. petition under Section 482 Cr.P.C. seeking quashing of FIR No.210/219 registered at Police Station Bhopalgarh, District Jodhpur Rural for the offences punishable under Sections 457 & 323 of IPC and Sections 3(2)(va) and 3(2)(vi) of SC/ST (Prevention of Atrocities) Act Cases, 1989.
(3.) Learned counsel for the petitioners submits that the respondent No.2 is the tenant of the petitioners and exaggerated allegations have been made upon the whole family.;