- (1.) Heard learned counsel for the petitioners, learned Public Prosecutor assisted by the Investigating Officer as well as learned counsel representing the respondent No.2 complainant. Perused the material available on record.
(2.) By way of the instant misc. petition under Section 482 Cr.P.C., the petitioners have approached this Court with a prayer for quashing of the F.I.R. No.52/2017 registered at the P.S. Sojat City, District Pali for the offences under Sections 384 , 186 , 418 and 504 I.P.C.
(3.) Learned counsel Shri Mewara submits that ex-facie, from the admitted allegations as set out in the F.I.R., the necessary ingredients of the offences alleged are not made out and hence, it is a fit case wherein, this Court should exercise its inherent powers so as to quash the impugned F.I.R.;