VIKRAM SINGH RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. has been filed seeking quashment of FIR registered at Crime No.0088/2022 at Police Station - SPE, Lokayukt Sangathan, Bhopal on 27/04/2022 for the offence punishable under Sec. 7 of the Prevention of Corruption Act and Sec. 120-B of the IPC.

(2.) After arguing for some time, learned counsel for the applicant prays for withdrawal of this case.

(3.) Learned counsel for the respondent - Special Police Establishment, Lokayukt submitted that applicant has already filed M.Cr.C. No.37924/2023 for quashment of the FIR, which is still pending. In the circumstance, this second M.Cr.C. for the same cause of action/relief cannot be filed, which amounts to abuse of process of Court, therefore, the petition be dismissed with heavy cost.