VIKRAM SINGH BHADORIA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by charge-sheet dated 8-12-2007 issued by Inspector General of Police, Bhopal.

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(3.) Petitioner's contention is that he is serving the Home Department (Police) on the post of Inspector and while he was posted at Police Station, Narsinghgarh (Distt. Rajgarh) he was directed by the Chief Judicial Magistrate, Rajgarh to register first information report as per the provisions of section 156 (3) of Code of Criminal Procedure, 1973 (Hereinafter referred to as the 'Cr.P.C.') and to investigate the matter. Petitioner has further stated that as directed by the Chief Judicial Magistrate, the first information report was registered immediately and as per the directions, the matter was investigated. Petitioner has also stated that in compliance to the order passed by the Chief Judicial Magistrate, statements of complainant Geetabai and other witnesses namely Bansilal, Jalamsingh, Vijaysingh, Bapulal, Gokulprasad Patwari and others were recorded. Petitioner has also stated that in the matter of investigation, instructions were also sought from Superintendent of Police, Rajgarh and thereafter a report was filed as directed by the Chief Judicial Magistrate.