Madhya Pradesh High Court
Bharat @ Pappu Sharma vs State Of M.P. on 1 July, 2020
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1 MCRC-16503-2020
The High Court Of Madhya Pradesh
MCRC-16503-2020
(BHARAT @ PAPPU SHARMA AND OTHERS Vs STATE OF M.P. AND OTHERS)
1
Gwalior, Dated : 01-07-2020
Shri Arshad Ali, learned counsel for the petitioners.
Shri Arjun Singh Parihar, Panel Lawyer for the respondent/State.
Matter is heard through Video Conferring.
It is submitted by learned counsel for the petitioners that one FIR has been lodged by the present petitioners against the complainant of this case on 9/5/2020. As a counter-blast of the aforesaid, after around 6-7 days, one FIR for the same offence has been lodged by the complainant of this case against the present petitioners, therefore, as the FIR is on the false ground, hence, this petition has been filed under Section 482 of CrPC for quashing of FIR.
At this stage, learned counsel for the State has submitted that today, case diary is not available, therefore, he is not able to argue the matter. Hence, prayed for grant of time.
Learned counsel for the petitioners has submitted that time may be granted but meanwhile, investigation/proceedings pending against the present petitioners in Police Station Daboh, District Bhind be stayed otherwise purpose of filing of this petition will be futile and the police may arrest the present petitioners.
Perused the record available.
This petition is filed under Section 482 of CrPC, therefore, it would not be appropriate to stay the proceedings at this stage without hearing the other side. Hence, notices be issued to the respondents on payment of process fee within three days.
As prayed, list this case after two weeks.
Meanwhile, prosecution is directed to make available the case diary positively on the next date of hearing.
Pawan Kumar
2020.07.02
10:22:07 (RAJEEV KUMAR SHRIVASTAVA)
+05'30'
2 MCRC-16503-2020
JUDGE
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