R.K. LALWANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking quashing of FIR dtd. 17/12/2021 (Annexure-P/1) on the ground that it is ex facie, arbitrary and illegal. The act of respondent No.4 along with respondents No.1, 2, 3 and 5 suffers from vice of arbitrariness, mala fide, highhandedness and capricious exercise of power.

(2.) It is also mentioned that at no point of time, departmental enquiry has been initiated against the petitioner but there is delay in lodging of FIR.