BANWARI LAL SHARMA,J. - (1.) The petitioners have preferred this miscellaneous petition under Section 482 Criminal Procedure Code for quashing the FIR No. 66/2015, registered at Rs. Thanagazi, District Alwar, for the offence under Sections 420, 467 and 120B I.P.C.
(2.) The brief facts of the case are that the respondent No.2 complainant filed a criminal complaint against the petitioners Nos. 1 and 2 and one Ramkaran in the court of the learned Judicial Magistrate, Thanagazi (Alwar), which was forwarded under Section 156(3) Criminal Procedure Code to the SHO, PS Thanagazi, Alwar for registration of FIR and investigation where the FIR No. 66/2015 was registered as under - ...[VERNACULAR TEXT OMITTED]...
(3.) The investigation of this FIR No. 66/2015 is still pending. However, prior to this complaint, the respondent No.2 - complainant submitted a written report to the SHO, PS, Thanagazzi on 06.07.2014, to the following effect - ...[VERNACULAR TEXT OMITTED]...;