JAGDISH SINGH MEENA Vs. SAGAR MOGIA

JUDGEMENT

(1.) Petitioner-accused has filed this miscellaneous criminal case under Section 482 of Cr.P.C. to set aside the impugned order dated 09.03.2018 passed by learned JMFC, Satna in Complaint case No. RCT/166/2018, whereby the learned Judicial Magistrate took the cognizable against the petitioners/accused under Sections 323, 324, 325, 294 and 506/34 of IPC.

(2.) Complainant/respondent No.1 filed a complaint before Judicial Magistrate First Class, it is alleged in the complaint that on 14.04.2015 at about 1:45 pm, complainant was walking near his house at that time police officials and present petitioners reached there and stopped him and without any interrogate they abused filthy language to him, he opposed them then they inflicted injuries with stick and took him by motor cycle to police station, Kotwali, Satna.

(3.) Learned Judicial Magistrate inquired the matter and took cognizance against the petitioners/accused as aforesaid.