NISHANT JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) By the instant petition filed under Article 226 of the Constitution of India, the petitioner is asking for following relief:-

(2.) The facts in compendium leading to filing of this petition are as follows:-

(3.) As per the facts and circumstances as existing in the present case, the petitioner has filed this petition for quashing of criminal proceeding initiated against him in pursuance to FIR/Crime No.263/2022 and also for quashing of charge-sheet No.264/22 filed on 20/5/2022 before the Court of Xth Additional Sessions Judge, Bhopal.