PUSHPENDRA SINGH BHATI,J. - (1.) Petitioner has preferred these misc. petitions under section 482 of Cr.P.C., 1973 for quashing of FIR Nos.571/2016, 572/2016 and 364/2016 Police Station Hanumangarh Town for the offence under Sections 420, 467, 468, 471, 409, 120- B IPC.
(2.) Learned counsel for the petitioner has argued that since he was not the signatory to the loans and was merely an accomplice with the person who are actually beneficiary of the loan, therefore, his stand needs to be taken on record by the investigating authority that he is able to prove that the allegation against him for taking two different loans by a similar modus operandi can be proved to be wrong.
(3.) Learned Public Prosecutor assures this Court that if such representation is filed along with necessary documents by the petitioner through his representative within a period of seven days from today then the same shall be considered strictly in accordance with law.;