RAJESH KELA Vs. CHANDRAPAL SINGH

JUDGEMENT

(1.) THIS Misc. criminal Case u/s 482 Code of Criminal Procedure,1973 (hereinafter referred to for short 'Cr.P.C.') has been filed in order to quash the proceedings pending before the Court of J.M.F.C. Satna in Criminal Case No.2995/2005 which has been registered dated 11.09.2006 by which cognizance has been taken against petitioners and others for the alleged offence punishable u/s 147, 148. 302 read with section 149,, 120-B,201 and 342 of the IPC.

(2.) UNDISPUTEDLY to co-accused persons namely Ravendra Siungh and Mahendra Singh quashed by this Court in Criminal Revision2123/2006 on 26th July 2011.

(3.) IT is also stated in the complaint that thereafter Balendra Pratap Singh went to the toilet andat about 8.30 in the morning, again a phone call was received which was answered by daughter of Balendra Singh namely Parul Singh @ Rini. It is stated that Parul Singh handed over the phone to her mother the wife of Balendra Pratap Singh. She was attending the call that Balendra would reach soon taking a bath