MAHESH CHANDRA SHARMA,J. - (1.) This Cr. Misc. Petition has been filed by the petitioners under Section 482 Cr.P.C. for quashing the criminal proceedings instituted against the petitioners under Section 186 I.P.C. in Cr. case No. 11/2005 pending before Judicial Magistrate Kathoomar, District Alwar.
(2.) Brief facts of the case are as under: "On 28th December, 2004, when the petitioner no. 1 went to his agriculture fields for the purpose of watering, Station House Officer, Kathoomar District Alwar and two other police personnel came there and started misbehaved with him. On that account, the petitioner no. 1, on 28.12.2004, filed complaint. The said complaint was referred under Section 156(3) Cr.P.C. In order to counter blast that complaint filed by the petitioner, a false case has been registered against the petitioners under Section 186 I.P.C.
(3.) Earlier the petitioners filed a petition which was numbered as S.B. Cr. Misc. Petition No. 430/2007.0n 29.7.2011, Public Prosecutor Mr. Pradeep Shrimal stated that in this matter, the F.R. has been submitted. Due to this reason, the petition was dismissed as having become infructuous and liberty was granted to the petitioners to file a fresh petition, if they need so.";