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Madhya Pradesh High Court

Inderpal @ Indrapal Yadav vs The State Of Madhya Pradesh on 9 May, 2023

Author: Deepak Kumar Agarwal

Bench: Deepak Kumar Agarwal

                                                              1
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                      BEFORE
                                   HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                    ON THE 9 th OF MAY, 2023
                                           MISC. CRIMINAL CASE No. 44984 of 2021

                            BETWEEN:-
                            INDERPAL @ INDRAPAL YADAV S/O KISHAN YADAV,
                            AGED ABOUT 38 YEARS, OCCUPATION: AGRICULTURE
                            VILL. BADALI PS MAYAPUR DISTRICT SHIVPURI
                            (MADHYA PRADESH)

                                                                                            .....APPLICANT
                            (BY SHRI RAJIV JAIN - ADVOCATE)

                            AND
                            1.    THE STATE OF MADHYA PRADESH INCHARGE
                                  POLICE STATION P.S. MAYAPUR DISTRICT
                                  SHIVPURI (MADHYA PRADESH)

                            2.    VICTIM X THROUGH PS MAYAPUR, SHIVPURI
                                  (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                            (BY SHRI PRAMOD PACHORI - PUBLIC PROSECUTOR)

                                  This application coming on for hearing this day, the court passed the

                            following:
                                                               ORDER

This petition under Section 482 of Cr.P.C. has been filed by the applicant seeking quashment of FIR and investigation in Crime No.145/2019 registered at Police Station - Mayapur, District Shivpuri for the offence punishable under Sections 354, 323, 506 of IPC.

After hearing learned counsel for the parties and going through the record, this petition stands disposed of with the direction to the petitioner to Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 5/10/2023 9:50:03 AM 2 raise all the grounds before the trial Court for redressal of his grievances.

With aforesaid direction, this petition stands disposed of.

(DEEPAK KUMAR AGARWAL) JUDGE Vijay Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 5/10/2023 9:50:03 AM