PRAVEEN NAHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Section 482 of Cr.P.C. has been filed seeking the following relief:-

(2.) It is submitted by the counsel for the petitioner that a complaint was filed against the petitioner and an order under Section 156(3) of Cr.P.C. was passed and in compliance of the same, FIR in Crime No.564/2014 was recorded. Initially, the petitioner had challenged the order dated passed under Section 156(3) of Cr.P.C. by filing MCRC No.11765/2014 and since a statement was made by the counsel for the State that the police has come to a conclusion that no offence has been made out and an expunge report shall be filed, therefore, the petition filed under Section 482 of Cr.P.C. was rejected as infructuous.

(3.) It is submitted by thereafter an expunge report was filed, however, the same was not accepted by Trial Court and proceeded further by recording the statements of the witnesses of the complainant and his witnesses under Section 200 and 202 of Cr.P.C. However, it is fairly conceded that no process has been issued against the petitioner under Section 204 of Cr.P.C. so far.