Pushpendra Singh Bhati, J. - (1.) The petitioners have preferred these criminal misc. petitions under Section 482 Cr.P.C. for quashing of FIR No. 225/2017 registered at Police Station Kotwali, District Bhilwara for the offences under Sections 406, 420, 409 & 120B of IPC.
(2.) In one of these matters, this Court on 01.06.2017 was pleased to pass a following order : "Learned counsel for the petitioner has drawn the attention of this Court to the bare knowledge of the FIR. On bare reading of the FIR, the role of the present petitioner is not made out, further, if any role is there, then the same can be established only after some investigation. Learned Public Prosecutor states that since the matter has been lodged a fresh, therefore, investigation is like to take some time. The petitioners are directed to appear before the investigating authority to join investigation and bring all necessary defence on record. However, the petitioner shall not be arrested for the FIR in question till the next date."
(3.) Learned counsel for the petitioners have shown numerous documents to impress upon the court that the embezzlement alleged in the FIR is not made out and in fact, the loan was granted to the persons and in case there was any deficiency from the process of granting the loan, the same shall not amount to criminal proceedings.;