PRADEEP KUMAR SHINDE Vs. STATE OF M.P.

JUDGEMENT

(1.) This order shall govern the disposal of both Misc. Cri. Case Nos. 37683/2020 and 38528/2020, as both the cases have been filed by the applicants in connection with same Crime No.15/2020 registered at Police Station Madhoganj, District Gwalior.

(2.) Both the petitions under Section 482 of the Code of Criminal Procedure have been preferred by the applicants praying for quashment of First Information Report No. 15/2020 registered at Police Station Madhoganj, District Gwalior for offence punishable under Sections 420 and 120-B of the IPC and its all consequential proceedings.

(3.) The facts are taken from MCRC No.37683/2020 as under:-