MUKUL DEV PARMAR Vs. STATE OF M.P.

JUDGEMENT

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

(2.) It is submitted by the counsel for the petitioner that on the complaint made by the petitioner, Crime No.459/2021 has been registered by Police Station Maharajpura, District Gwalior for offence under Ss. 420 of IPC.

(3.) Heard the learned Counsel for the Petitioner.