- (1.) Petitioner has preferred this misc. petition u/s 482 Cr.RC. for quashing the FIR No. 613/2015 for the offence u/s 420, 209 and 120B IPC registered at Police Station Kotwali, Dausa.
(2.) The brief facts of the case are that respondent no. 2 Jagdish Prasad Poshwal submitted a complaint before the Additional Chief Judicial Magistrate, Dausa against the petitioner and one Shri Ramavatar Gurjar statinq as under :- XXX XXX XXX
(3.) Learned Additional Chief Judicial Magistrate, while exercising power vested u/s 156(3) Cr.RC. sent the said complaint to SHO, PS Kotwali, Dausa for investigation on which FIR No. 613/2015 for the offence u/s 420, 209 and 120B IPC was registered and investigation commenced. The matter is under investigation.;