Banwari Lal Sharma, J. - (1.) Matter came up on IA No. 5462/2016 for permission of filing charge sheet against accused petitioner in light of order dated 19.07.2010 but with the consent of learned counsel for the petitioner and learned PP, the matter is heard finally at this stage.
(2.) Petitioner-accused Mohammed Ashraf has preferred this misc. petition under Section 482 Cr.P.C. for quashing FIR No. 150/2010 registered at Police Station Ramganj Mandi, District Kota and all further investigation and proceedings therein against the petitioner for alleged offences under Sections 420 and 384 of IPC (Section 467, 468 and 471 IPC added by Police during investigation).
(3.) The brief facts of the case are that respondent no. 2-complainant victim submitted a written report addressing to Deputy Superintendent of Police, Ramganj Mandi Kota stating therein that:- ...[VERNACULAR TEXT OMITTED]...;