H.R. Panwar, J. - (1.) By the instant criminal miscellaneous petition under Sec. 482 Cr.P.C. the petitioners seek quashing of FIR No. 19/2008, Police Station, Chattargarh, district Bikaner for the offences under Ss. 323, 341, 362, 383, 464, 463, 467 and 387 IPC.
(2.) I have heard learned counsel for the parties. Carefully gone through the First Information Report.
(3.) It appears that one Ali Sher s/o Mithu Khan lodged the said first information report alleging therein that his father has been kidnapped/abducted by the petitioners and one Noore Khan and under a pressure, certain documents have been got registered. The first informant also filed D.B. Habeas Corpus Petition No. 1608/2008 against the present petitioners and the State of Rajasthan. The Division Bench of this Court, vide order dated 12.03.2008, dismissed the Habeas Corpus Petition noticing therein that Mithu Khan appeared before the Division Bench and made the statement that his entire family members turned out him from the house and even his wife is also with his children and he has not been detained by anybody, nor he is in pressure of any one and he is living in a farm house of one Advocate by his free -will. On these premises, the Division Bench held that Mithu Khan has not been illegally or wrongfully detained and dismissed the habeas corpus petition.;