- (1.) This criminal misc. petition under section 482 CrPC has been filed by the petitioner with a prayer for quashing the FIR No.229 dated 01.10.2014 lodged at Police Station, Shashtri Nagar, Jodhpur.
(2.) Brief facts, necessary for disposal of this criminal misc. petition, are that respondent No.2 filed a written complaint at Police Station, Bajaj Nagar, Jaipur on 29.09.2014, which is reproduced as under: 1639460-2
(3.) Pursuant to the aforesaid complaint, the police has lodged the FIR No.97/2014 at Police Station, Bajaj Nagar for the offences punishable under sections 376 and 313 IPC and made a report that as per the complainant, the incident complained of had happened at Jodhpur and, therefore, the complaint was sent to the Police Station, Shashtri Nagar Jodhpur. Thereafter, the impugned FIR was registered at Police Station, Shashtri Nagar, Jodhpur on 01.10.2014 for the offences punishable under sections 376 and 313 IPC. The FIR reads as under: 1639460-3;