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Judgment
7 paragraphs · 168 wordsDinesh Mehta, J
The present petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner for quashment of FIR No.0331 dated 01.08.2022, registered at P.S. Savina, District Udaipur vide which allegations under Sections 420 and 406 of the Indian Penal Code have been levelled against the petitioner.
Having regard to the allegations made in the FIR, this Court deems it appropriate to direct the petitioner to join the investigation.
The petitioner may file a representation before the Investigating Officer within ten days, who shall consider the same in accordance with law.
In case the Investigating Officer comes to the conclusion that a cognizable offence is made out against the petitioner, he shall issue a notice to the petitioner as required under Section 41-A of the Code of Criminal Procedure.
The criminal misc. petition so also stay petition stands disposed of accordingly.
Needless to observe that the petitioner’s remedy for taking appropriate action shall stand reserved.