SAJID CHANDANWALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern disposal of Mis. Cr. Case No.3969/2020 seeking quashment of first information report No.0272/2019 registered for the offence punishable under sections 384, 387 and 448 IPC at Police Station Central Kotwali, Indore and Mis. Cr. Case No.1029/2020 filed under section 438 Cr.P.C., seeking protection against arrest by the applicant.

(2.) Learned counsel for the applicant submits that

(3.) Learned counsel appearing for the applicant in Mis. Cr. Case No.1029/2020 seeking a direction against arrest submits that a detailed complaint was submitted to the Inspector General of Police, Indore on 26/02/2020 bringing to his notice the total anarchy by station house officer and other police personnel, disrespect to the Court order, willful disobedience of interim order passed by this Court on 06/02/2020 but, no action was taken thereon.