PUSHPENDRA SINGH BHATI,J. - (1.) Petitioner has preferred this misc. petition under section 482 of Cr.P.C., 1973 for quashing of FIR No.398/2016 lodged at Police Station Bhilwara Kotwali, District Bhilwara for the offences under Sections 467, 468, 471, 420 and 120B of IPC along with the proceedings pursuant thereto.
(2.) The petitioner is a lady.
(3.) Learned counsel for the petitioner has shown the medical documents including opinion obtained from a Doctor of Chandigarh, PGI, which indicates that she is suffering from brain tumor. Learned counsel for the petitioner further submits that the petitioner is willing and ready to join the investigation.;