SYED SHAHNAWAZ ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals arise from a common proceeding and are directed against the orders of the High Court of Madhya Pradesh at Jabalpur[The High Court] dtd. 21/2/2024 and 31/8/2024 passed in Criminal Revision No. 1986 of 2020 and Misc. Criminal Case (MCRC) No. 36327 of 2024 respectively.

(3.) The father of the appellant, Shamshad Ali, filed an application under Sec. 156(3) of the Code of Criminal Procedure, 1973[ Cr.P.C.] for registering a first information report[FIR] against respondents 2 to 5. The said application was allowed, an FIR was registered and investigated. After investigation, police report was submitted indicting respondents 2 to 5 for offences punishable under Ss. 419, 420, 467, 468, 471, 120-B and 34 of Indian Penal Code, 1860[ IPC]. However, vide order dtd. 7/3/2020, the Court of XVIIth Additional Sessions Judge, Bhopal, M.P. discharged the accused respondents from offences punishable under Ss. 419, 467, 468, 471, 120-B and 34 IPC and directed the trial to proceed under Sec. 420 IPC only. Aggrieved by the order dtd. 7/3/2020, the father of the appellant (i.e., the informant) filed Criminal Revision No. 1986 of 2020 before the High Court.