(1.) A Single Judge of the Indore Bench of the High Court of Madhya Pradesh rejected, by a judgment dtd. 8/4/2022, a petition instituted by the appellant under Sec. 482 of the Code of Criminal Procedure 1973 ("CrPC") registered as Misc. Criminal Case No. 57152 of 2021.
(2.) The petition addressed a challenge to the correctness of an order dtd. 13/11/2021 of the Second Additional Sessions Judge, Dr. Ambedkar Nagar, District Indore rejecting an application under Sec. 311 CrPC seeking to summon the nodal officers of certain cellular entities along with the decoding register to trace the mobile location of accused Vikas, Mangilal and Suresh.
(3.) The appellant is the spouse of an advocate who was brutally murdered outside his office at about 2330 hrs on 18/11/2015. Following the homicide, a First Information Report bearing Criminal Complaint No. 734 of 2015 was registered with Police Station ("P.S.") Mhow, District Indore on 19/11/2015 for an offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code 1860 ("IPC"). The investigation was initiated. The post mortem report indicated that the homicide was caused due to a firearm injury. The second, third, fourth, fifth and sixth respondents (i.e., Vikas, Sawan, Mangilal, Suresh and Raju) were arrested during the course of the investigation.
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