PANKAJ BHANDARI,J. - (1.) Matter comes up on application bearing No. 32501/2019 for vacation of stay. With consent of the parties, matter was heard at length for final disposal.
(2.) Petitioner has preferred this misc. petition for quashing of FIR No. 479/2017 dated 08.07.2017 registered at Police Station Kotputali, District Jaipur (Rural) and for quashing of order dated 12.12.2017 passed by learned Chief Judicial Magistrate, Kotputali, by which, he has given direction for further investigation.
(3.) It is contended by counsel for the petitioner that petitioner is an Advocate, who is enrolled with Bar Council of Delhi. Complainant is his brother-in-law, who earlier filed a complaint with Bar Council of Delhi to the effect that petitioner has obtained degree of Bachelor of Law even when he was not having his requisite attendance. On his complaint, Bar Council of Delhi cancelled the certificate of practice. Petitioner approached the Bar Council of India and the order of Bar Council of Delhi has been suspended and petitioner continues to be an Advocate with the Bar Council of Delhi.;