Madhya Pradesh High Court
Pankaj Shrivastav vs The State Of Madhya Pradesh on 10 April, 2019
1 CRR-3040-2017
The High Court Of Madhya Pradesh
CRR-3040-2017
(PANKAJ SHRIVASTAV Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 10-04-2019 Ms. Ghuncha Rasool, Advocate for the applicants.
Shri Ritwik Parashar, P.L. for the State.
This revision under sections 397/401 of the Cr.P.C. has been filed by the applicants against the order dated 14.10.2017 passed by 3rd Additional Sessions Judge, Bareli District Raisen in S.T. No.224/2012, whereby the charges under sections 148, 302/149 of the IPC have been framed against the applicants.
Learned counsel for the applicants submits that the applicants have been falsely implicated due to political rivalry. They were not involved in the alleged crime. They filed an application for fair investigation by the CID. CID has filed the report in which the applicants have been exonerated. Hence, it is prayed that the impugned order be set aside and the applicants be discharged from the charges framed against them.
Learned Panel Lawyer for the State has opposed the contention raised by learned counsel for the applicants.
After considering the submissions made by learned counsel for the parties, the trial Court is directed to consider the documents and report produced by CID and to pass an appropriate order in accordance with law.
In view of the above, this criminal revision is disposed of.
(HULUVADI G. RAMESH) JUDGE pn Digitally signed by PANKAJ NAGLE Date: 11/04/2019 16:32:14