ALOK YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) On 22/12/2021 also none had appeared for the petitioner.

(2.) According to the petitioner, the complainant has lodged the FIR in question for the aforementioned offences. The petitioner has filed a copy of complaint made to the Superintendent of Police, Gwalior in which he had alleged that Deep Rawat, Mahendra Pawar and Ankit Tomar had committed the offence alongwith other unknown persons. It is further mentioned that the complainant had specifically informed the Investigating Officer that a gunshot was fired with an intention to kill, which hit the door. However, the offence under Sec. 307 of IPC has not been registered.

(3.) Considered the contentions. They cannot be accepted for the following reasons:-