STATE OF MADHYA PRADESH Vs. SHILPA JAIN

JUDGEMENT

(1.) The present appeals arise out of a common order dtd. 14/1/2016 passed by the High Court of Madhya Pradesh (the "High Court") in Miscellaneous Criminal Case bearing numbers (i) 6972 of 2015; (ii) 6981 of 2015; and (iii) 7663 of 2015, whereunder the High Court in exercise of its jurisdiction under Sec. 482 of the Code of Criminal Procedure ("CrPC") quashed (i) a First Information Report bearing number 551 of 2015 dtd. 25/7/2015 registered at PS Khategaon, Dewas (the "FIR") under Sec. (s) 420, 466, 467, 468, 471 and 120B of the Indian Penal Code, 1860[ED1] (the "IPC"); and (ii) the criminal proceedings emanating thereof (the "Impugned Order").

(2.) The facts and proceedings germane for contextual understanding of the present lis, are as follows:

(3.) Mr. Padmesh Mishra, learned counsel appearing on behalf of the Appellant i.e., the State of Madhya Pradesh, urged the following: