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[Cites 4, Cited by 1]

Madhya Pradesh High Court

Asharam Puraiya vs Union Of India on 17 November, 2014

         W.P.No.6929/2014              (Asharam Puraiya Vs. Union of India & ors)

         17­11­2014
                  Shri U.K.Bohre, Advocate for the petitioner.
                  Shri Nakul Khedkar, Advocate for the respondent No.1.

Shri M.P.S.Raghuvanshi, Additional Advocate General for the  respondents No.2, 3, 4, 5, 6 and 10/State.

This petition is filed for quashment of FIR.  The petitioner is an  absconder.

It is submitted by learned counsel for the petitioner that against  the son of the petitioner, charge sheet has been filed and the only  evidence   against   the   petitioner   is   memorandum   recorded   under  section 27 of the Evidence Act.

A   case   has   been   registered   against   the   petitioner  at   Crime  No.449/2013 for the offences punishable under sections 419 & 420,  IPC   and   section   3   read   with   section   4   of   the   MP   Recognised  Examination Act at Police Station Jhansi Road, Gwalior.  At present,  the   petitioner   has   been   absconding.   The   allegation   against   the  petitioner is that he got admission of his son in the course of M.B.B.S.,  by illegal means as somebody else appeared in place of son of the  petitioner in the examination of PMT for the year 2007. The allegation  against the petitioner is serious in nature. Hence, it could not be said  that there is no evidence against the petitioner.

We do not find any merit in this petition for quashment of the  FIR. The petition is dismissed. 

Certified copy as per rules.

                  (S.K.Gangele)                                               (Rohit Arya)
b/­              Judge                                                        Judge