1. The instant criminal miscellaneous petition under Section 482 CrPC has been preferred by the accused petitioner seeking quashing of the FIR No.201/2021 registered at the Police Station Rani, District Pali for the offences punishable under Sections 143, 341, 323 and 427 of the IPC.

2. Heard learned counsel for the petitioner, learned Public Prosecutor and learned counsel for the complainant and have gone through the impugned FIR.

3. Ex facie there are clear allegations in the FIR regarding the petitioner and his companions having accosted and assaulted the complainant and his companions. Numerous injuries were caused to the complainant and his companions in this incident and a car was also damaged.

4. In this background, I am of the opinion that the impugned FIR definitely discloses ingredients of cognizable offences. Accordingly, I do not find it a fit case warranting exercise of inherent powers conferred upon by this court by Section 482 CrPC for quashing the impugned FIR. Needless to say that the petitioner shall be at liberty to raise all his objections before the proper forum at the appropriate stage. The instant criminal miscellaneous petition is dismissed with the above liberty. The stay application is also dismissed.