SMT. JAYA BHARDWAJ Vs. STATE OF RAJ. AND ANOTHER
LAWS(RAJ)-2015-12-188
HIGH COURT OF RAJASTHAN
Decided on December 17,2015

Smt. Jaya Bhardwaj Appellant
VERSUS
State Of Raj. And Another Respondents

JUDGEMENT

Banwari Lal Sharma, J. - (1.) Petitioner-accused has preferred this misc. petition u/s 482 Cr.P.C. for quashing the FIR No. 202/2015 registered at PS Sodala, Jaipur (South) for the offence u/s 420 & 406 IPC.
(2.) The brief facts of the case are that respondent no. 2 complainant had lodged a report before SHO, PS Sodala, Jaipur (South) which reads as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) On the above said report, FIR No. 202/2015 u/s 420 & 406 IPC was registered and investigation commenced.;


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