- (1.) Matter has been listed for the orders on the stay application but with the understanding with the parties, the matter has been heard in detail finally.
(2.) This Criminal Misc. Petition has been filed for quashing of FIR No.111/2012 registered at Police Station-Gumanpura, Kota for the offences under sections 417,418, 419, 420, 465 and 468 IPC.
(3.) The short facts of the case are that an FIR No.430/1998 has been lodged against the son of the accused petitioner Virendra Kumar who was arrested on 8.5.2008. The arrest memo was prepared. The present petitioner was the witness to the arrest memo where his father's name has been mentioned as Murlidhar. On this statement, the present FIR has been lodged against the present petitioner only on the ground that his father's name was Tulsiram and he falsely disclosed his father's name as Murlidhar. It was also alleged that in all Government records, his father's name is shown as Tulsiram, still he has presented himself as the son of late Shri Murlidhar and this incorrect disclosure of the fact has been done to harass the complainant party and to avoid criminal case against the petitioner and also to misguide the police personnels.;