DHEERAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioners have filed this petition under Sec. 482 CrPC for quashing the FIR bearing Crime No. 241/2022 registered at Police Station Bilau, District Gwalior (M.P.) for the offence punishable under Ss. 294, 323, 506 and 34 of IPC and Ss. 3(1)(r) and (s), 3(2)(va) of SC/ST Act. Considering the submissions made by learned counsel for petitioners during the course of arguments and after perusing the material available on record, this petition stands disposed of with direction to the petitioners to raise all the grounds before the trial Court at the time of framing of charge.

(2.) Trial Court is directed to take documents (if any), produced by the petitioners on record. With the aforesaid direction, present petition stands disposed of.