SATISH SURYAVANSHI Vs. STATE OF M P

JUDGEMENT

(1.) Leave granted.

(2.) Appellants are before us aggrieved by and dissatisfied with the judgment and order dtd. 8/8/2007 passed by the Jabalpur Bench of the Madhya Pradesh High Court whereby and whereunder the application filed by the appellants herein for quashing the First Information Report dtd. 30/7/2005 lodged by respondent No.2 at Mahila Police Station, Gwalior, has been dismissed, except in respect of one Dr. Yogesh.

(3.) Appellants contend that in relation to an almost identical matter, a First Information Report was logged at Nagpur on 19/3/2005. The trial is pending in connection therewith before the VIII Additional Chief Judicial Magistrate, Nagpur in Crime Case No. 175/2006. However, another case was filed by the said respondent before the Gwalior Police Station FIR No. 94/05. It appears some other proceedings are also pending between the parties.