DEEPAK JAAT Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner has filed this petition under section 482 of Cr.P.C. for quashing the criminal case registered at Crime No.551/11 at Police Station Kotwali, District Guna (MP) for offence punishable under section 302, 34 IPC read with section 3 (2) (v) of SC/ST (Prevention of Atrocities) Act and for quashing the criminal case no. 2794/11 pending before Chief Judicial Magistrate, Guna, against him as well.

(2.) LEARNED counsel for the petitioner has submitted that FIR at Crime No. 551/11 has been registered at Police Station Kotwali, District Guna, for the alleged offences dated 15-09-2011 and on that date, the petitioner was at Bhopal which is 215 Kms. away from Guna. The petitioner has been falsely implicated because he is brother of the accused. At the time of incident, the petitioner was attending the dance class at Bhopal. The petitioner has also filed a complaint before the SHO, Kotwali, District Guna and Superintendent of Police, Guna, stating that he has been falsely implicated.

(3.) THEREFORE , the petition is dismissed.