BANWARI LAL SHARMA,J. - (1.) Petitioner accused Mohanlal preferred this Criminal Misc. Petition under Section 482 Cr.P.C. for quashing of the FIR No. 609/15 registered at Police Station Muhana, Jaipur for offence under Section 420, 406, 323, 341 I.P.C.
(2.) The brief facts of the case are that respondent/complainant Satyanarain Bagoria presented a criminal complaint before Learned Additional Chief Judicial Magistrate No. 21 Sanganer, Jaipur against petitioner Mohan Lal and co-accused Shanti Devi W/o Mohan Lal, Rajender S/o Mohan Lal, Smt. Pooja W/o Rajender stating therein that: ...[VERNACULAR TEXT OMITTED]...
(3.) The said complaint was sent for investigation under Section 156(3) Cr.P.C. to SHO Muhana by learned Magistrate, on which FIR No. 690/15 for offence under Section 420, 406, 323 and 34I I.P.C. was registered at PS Muhana and Investigation commenced. Matter is still under investigation.;