DEEPAK MAHESHWARI,J. - (1.) Heard learned counsel for the rival sides and learned Public Prosecutor.
(2.) This misc. petition has been preferred on behalf of the accused-petitioners with the prayer to quash and set-aside FIR No. 14/2017 registered at PS Sindhi Camp, Jaipur for the offences under Sections 420, 406, 477-A, 467, 468 and 120-B IPC. Facts in brief:
(3.) FIR No. 14/2017 came to be lodged at PS Sindhi Camp, Jaipur for the aforesaid offences on the basis of the complaint filed by the complainants-respondents No. 2 and 3 through their power of attorney Rakesh Kumar Sharma, which was sent to concern police station under Section 156(3) Cr.P.C., 1973;