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Judgment
This Petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.0148/2019 registered at Police Station Todaraisingh, District Tonk for
offences under Sections 420, 467, 468, 471 and 120B IPC.
Heard learned counsel for both the sides and perused the material made available on record.
Learned counsel for the petitioner submits that the allegations levelled against the petitioners have already been enquired into and the same were
found to be false. The impugned FIR deserves  to be quashed and the petitioners are entitled for protection in the matter.
Learned counsel for respondents submits that allegations against the accused-petitioners have been proved and their anticipatory bail application has
also been dismissed.
In view of above submissions and taking into consideration all the facts and circumstances of the case, it is directed that the investigation in the matter
shall continue and the petitioners shall join the investigation and shall appear before the Investigating Officer on 17-12-2020, and as and when they are
called upon to do so, but no coercive steps shall be taken against them till next date.
Learned Public Prosecutor is directed to procure the status report along with the case diary by the next date positively.
List the case on 7-1-2021.