ABDUL HANIF Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under section 482, CrPC has been filed for quashing the charge -sheet for offence under section 306 read with section 34, IPC against the petitioners.

(2.) THE facts giving rise to this petition in brief are :

(3.) THIS petition was filed against the State. After hearing both the parties, this Court by the order dated 27.3.2000 allowed the petition and quashed the charge -sheet filed against the petitioners. The complainant Smt. Anita Gupta moved the Supreme Court. The Supreme Court, vide order dated 15.12.2000 passed in Criminal Appeal No. 1126 of 2000 (arising out of SLP (Cr.) No. 2550/2000), quashed the order passed by this Court on the ground that the complainant Smt. Anita Gupta was not given opportunity of being heard and that it was not clear from the record as to what was the stage of investigation. It has been directed by the Supreme Court that the matter be re -heard after giving notice to the complainant and after having heard both the parties. Consequently, a notice was issued to the complainant Smt. Anita Gupta who has been represented by a counsel.