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Judgment
The matter comes up for orders on an application for vacating the ad interim stay order dated 03.11.2018.
With the consent of the learned counsel for the parties, final arguments have been heard.
The instant miscellaneous petition under Section 482 CrPC has been preferred seeking quashing of the FIR No.289/2018 registered at the Police
Station Kuri Bhagtasni, Jodhpur at the instance of the Junior Engineer, Nagar Nigam, Jodhpur. As per the factual report submitted on record, the
allegation levelled in the report that the boards erected on the land of the Nigam were dismantled and stolen has been found proved.
In this background, I am of the opinion that it cannot be said at this stage that the impugned FIR does not disclose ingredients of cognizable offences
so as to interfere therein while exercising inherent powers of this court. Needless to say that the petitioners would be at liberty to submit their
representation to the Investigating Officer, which shall be duly considered before submissions of the result of investigation in the court concerned.
Consequently, the miscellaneous petition is dismissed as being devoid of merit. All pending applications are also disposed of.