ARVIND KESHARWANI Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Mr.A.N.Pandey, learned counsel for the petitioner. Also heard Mr.Avinash Singh, learned Panel Lawyer appearing for the respondent/State.

(2.) By way of this petition, the petitioner has prayed for quashment of the impugned order dtd. 5/3/2016 passed by the learned Additional Sessions Judge, Kabirdham in Criminal Revision No.4/2016 and also prayed for quashment of criminal proceedings pending before the learned Judicial Magistrate First Class, Kabirdham in Criminal Case No.1770/2015.

(3.) Undisputed facts of the case are that on 18/12/2014 an informant namely Shatrughan Dhurve gave a morgue intimation No.30/2014 to the Police Station Bodla, District Kabirdham to the effect that on 16/12/2014 at about 7 p.m. his father namely Lehruram Dhruve (since deceased) went missing in respect of which he lodged a missing report at Police Station Bodla. Thereafter on 18/12/2014 in morning while the informant along with other villagers were searching Lehruram Dhurve, they found that Lehruram was lying dead in a ditch containing water near the school belonging to the present petitioner, which was under construction in Bodla.