VIVEK GOYAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This shall order govern the disposal of M.Cr.C.No.8487/12, M.Cr.C.No.8488/12, M.Cr.C.No.8489/12 & M.Cr.C.No.8490/12 as they relate to quashing of four FIRs lodged by one complainant .respondent No.2 against one same petitioner . Vivek Goyal allegedly having the same set of evidence in which the allegation of malafide intention of complainant for implicating the petitioner in false case has been made.

(2.) By filing the M.Cr.C.No.8487/12, quashing of chargesheet and proceedings subsequent thereto in Criminal Case No.1576/10 pending in the Court of JMFC, Gwalior for the offence under Section 354 of IPC has been sought. Learned counsel for the petitioner submitted that the written report has been lodged by respondent No.2 Shashi Kumar Jain regarding outraging of modesty of his daughter who was going for coaching. FIR has been registered at Police Station University, Gwalior at Crime No.126/2009.

(3.) By filing M.Cr.C.No.8488/12, quashing of FIR registered at crime No.255/12 at Police Station University Gwalior has been sought. The FIR has been registered for the offence punishable under Sections 323, 294 and 506.B of IPC alleging that the complainant was beaten in order to force her to compromise in another case. It has been admitted in the FIR itself that the cases for old dispute are pending between both the parties.