Mohd. Yamin, J. - (1.) The petition is admitted and the learned Public Prosecutor is directed to accept copy of the petition. Learned Public Prosecutor and the learned counsel have been heard. The complainant first lodged a report at the Police Station Kurabad, District Udaipur which is numbered 82/98. The same complainant sent a letter to the SHO Kurabad on the basis of which FIR No. 1/99 under sections 420, 386 & 120-B was registered at the same Police Station. Both the FIRs relate to one offence.,
(2.) Learned counsel for the petitioners submits that the incident is same and two FIRS could not have been registered in respect of the same offence. Learned Public Prosecutor admits that both the FIRs relates to the same incident. It is well settled that two FIRs cannot he lodged about one incident. So FIR No. 01/99 should be quashed.
(3.) Consequently, this petition is allowed and FIR No. 01/99 of the Police Station Kurabad Distt. Udaipur is hereby quashed.;