OMI @ OMKAR RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition arises from the judgment and order passed by the High Court of Madhya Pradesh at Gwalior dtd. 23/10/2024 in Criminal Revision No.3172/2022, by which the High Court rejected the revision application filed by the petitioners - herein and thereby affirmed the order passed by the 4th Additional Sessions Judge, Gwalior in Sessions Trial No.233/2018 summoning the petitioners - herein to face the trial for the offence of murder in exercise of powers under Sec. 319 of the Code of Criminal Procedure, 1973.

(2.) The First Information Report bearing Crime No.96/18 came to be registered with the Padav Police Station, District Gwalior for the offence punishable under Ss. 302, 307, 147, 148 and 149 of the Indian Penal Code (for, short the "IPC").

(3.) The FIR came to be registered in all against seven individuals. The FIR includes the name of the two petitioners - herein.