Madhya Pradesh High Court
Prashant Thapak vs Pankaj Singh Sisodiya on 27 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:17502
1 MCRC-6657-2015
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE B. P. SHARMA
ON THE 27th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 6657 of 2015
PRASHANT THAPAK
Versus
PANKAJ SINGH SISODIYA AND OTHERS
Appearance:
Shri Shobhitaditya - Advocate for the petitioner.
Ms. Somya Agarwal -Advocate for respondent No.4.
Shri P.Jain-Advocate for respondent Nos. 2 and 6.
ORDER
This petition has been filed by the petitioner under Section 482 of CrPC challenging the impugned order dated 09-03-2015 passed by Chief Judicial Magistrate, Hoshangabad by which the trial Court has rejected the oral prayer of the petitioner to sent the matter to concerned police station to lodge FIR under Section 153(3) of Cr.P.C.
Heard the learned counsel for the petitioner.
Perusal of the record reflects that the petitioner has filed private complaint under Section 200 of CR.PC before the trial court. No application has been filed under Section 153(3) of Cr.P.C and no prayer has been made regarding provision of u/s 153(3) of Cr.P.C in private complaint and therefore, in these circumstances, the trial court has not committed any mistake in passing the order.
Therefore, the petition is hereby dismissed.
(B. P. SHARMA) JUDGE PG Signature Not Verified Signed by: PARMESHWAR GOPE Signing time: 27-02-2026 18:22:58