VIRENDRA DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of CrPC has been filed by the petitioner seeking quashment of FIR dtd. 11/10/2022 bearing crime No.745/2022 for the offence punishable under Sec. 353, 332, 294, 506, 186 of IPC registered at Police Station Shivpuri Kotwali District Shivpuri and other consequential proceedings.