Kanwaljit Singh Ahluwalia, J. - (1.) THREE petitions bearing S.B. Crim. Misc. Petition No. 2945/2014 preferred by Mohan Lal, Rajnish and Manish, S.B. Crim. Misc. Petition No. 4545/2013 instituted by Ramprakash, Bhanwar Lal, Brijesh, Jitendra, Praveen, Babli @ Sarita and Sanosh Devi and S.B. Crim. Misc. Petition No. 1238/2014 filed by Radheyshyam Kumawat and Rajendra Kumar Kumawat shall be decided together.
(2.) IN all the three petitions besides State of Rajasthan, Nanuram Meena, complainant has been impleaded as respondent. All the three petitions invoke Section 482 Cr.P.C. with the prayer that case FIR No. 430/2012 dated 25th October, 2012 registered at Police Station Harmada, Jaipur City (North) for the offences under Section 167, 187, 120 -B, 406, 420, 447, 448, 452, 471 IPC and Section 3 of SC/ST (Prevention of Atrocities) Act, 1989 be quashed.
(3.) IT is averred in the petitions that complainant -respondent No. 2 had filed a complaint against the accused persons in the Court of the Judicial Magistrate No. 25, Jaipur Metropolitan, Headquarter Chomu, Distt. Jaipur. In the aforesaid petitions, order under Section 156(3) Cr.P.C. were passed by the Magistrate and case was sent for registration and investigation to the concerned Police Station. Upon receiving the complaint alongwith the orders passed by the Magistrate at the concerned police station, impugned FIR for the alleged offences was registered.;