KANWALJIT SINGH AHLUWALIA,J. - (1.) Instant petition has been preferred under Section 482 Cr.P.C. seeking quashing of impugned F.I.R. No.273/2017 registered at Police Station Borkheda District Kota City for offences punishable under Sections 365, 342 and 323 I.P.C. and under Section 3 (1) (S) of the S.C./S.T. (Prevention of Atrocities) Act, 1989.
(2.) Mahaveer Meena, complainant/respondent No.7 is present in person before this Court. He has stated that earlier, he was serving petitioner No.1 and thereafter, he left his employment and is now serving Rajendra Singh Gogawat Additional Superintendent of Police, resident of Street No.8, Saraswati Colony, Kota.
(3.) The learned counsel appearing for the petitioners has submitted that the petitioner Nos.1 to 3 are cousins.;