AMARESH KU.SINGH - (1.) Heard the learned counsel for the petitioner, learned Public Prosecutor for non-petitioner No. 1 and Mr. C. R. Punia, learned counsel for non-petitioner No. 2.
(2.) By this petition under Section 482 of the Criminal Procedure Code, the petitioner has prayed that the first information-report No. 14 dated 12-1-96 registered at Police Station Maha Mandir, Jodhpur in respect of offences under Sections 406, 408, 417, 418, 419, 420, 421, 422, 423, 467, 468, 469, 471 and 120B of the Indian Penal Code be quashed.
(3.) The learned Public Prosecutor has submitted that the allegations made in the first-information-report are vague.;