DILIP KUMAR PURI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both the petitions under Sec. 482 of the Code of Criminal Procedure seeking quashment of the common order dtd. 16/2/2023 and, therefore, they are being decided by this common order.

(2.) These are the petitions under Sec. 482 of the Code of Criminal Procedure seeking quashment of the common order dtd. 16/2/2023 passed in Case No. 526/2023 by the Special Judge directing for registering case for investigation against the present applicants and to submit final report under Sec. 173 Cr.P.C.

(3.) An application under Sec. 156(3) Cr.P.C. was filed by respondent No.2 brother of the deceased seeking registering case for investigation for commission of offences under Sec. 306, 120-B, 294, 323, 506, 34, 341, 342, 166 r/w Sec. 3 and 4 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.