PUSHPENDRA SINGH BHATI,J. - (1.) Petitioner has preferred this misc. petition under section 482 of Cr.P.C., 1973 claiming the following relief:- "It is, therefore, humbly prayed that your lordship may kindly be pleased to allow this petition and quash the FIR No.182/2017 dated 28.09.2017 P.S. Shergarh, District Jodhpur Rural for the offences under Sections 458, 366 and 376 of IPC and proceeding arising out of said FIR qua the petitioner in order to avoid abuse process of law and to secure ends of justice or in alternate police authorities may kindly be directed not to take any coercive action against the petitioner."
(2.) This Hon'ble Court had passed the following interim order on 01.02.2018:- "Learned Public Prosecutor is directed to send for the case diary. List on 16.02.2018. In the meanwhile, further investigation of the impugned FIR No.182/2017 registered at Police Station Shergarh, District Jodhpur shall remain stayed."
(3.) This Hon'ble Court had passed the following order on 30.05.2018:- "Learned Public Prosecutor has submitted that vide order dated 01.02.2018, this Court has stayed the further investigation in the impugned FIR No.182/2017 of Police Station Shergarh, District Jodhpur. It is prayed that the interim stay order be modified and the police be allowed to continue with the investigation into the allegations levelled in the impugned FIR. Having heard the learned Public Prosecutor, the interim stay order passed by this Court on 01.02.2018 is modified and the police is allowed to continue with the investigation into the allegations levelled in the FIR No.182/2017 of Police Station Shergarh, District Jodhpur, however, no coercive action shall be taken against the petitioners-Devi Singh and Dalpat Singh till the next date. List on 25.07.2018.org)";