As per case facts, an ASI reported that a Scorpio car driver with an obscured number plate failed to stop, identified himself as a Judicial Magistrate, and later fled. It ... was found the car was not registered to a Magistrate and had a 'Judge' sticker, with the driver misbehaving. The Petitioner, a lawyer, claims this FIR is a false conspiracy by police due to his prior complaints, stating he was with his ailing mother, stopped by non-uniformed officers, and later illegally arrested, leading to depression. The appeal seeks to quash this FIR. The question arose whether the FIR should be quashed due to a fabricated story, the bar under Section 195(1) Cr.P.C. for Section 186 IPC, or if the Petitioner is immune under Section 84 IPC due to his mental state. Finally, the High Court held that allegations of impersonation and obstruction are serious, requiring evidence at trial, and dismissed the petition. It clarified that Section 195(1) Cr.P.C. does not bar offenses like 170/419 IPC, and the mental state plea under Section 84 IPC should be raised at trial, not to quash an FIR, as no grounds for quashing were found.