PRABHOJ KAUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) BY filing this petition under Section 482 of the Code of Criminal Procedure, 1973, the petitioners have prayed for quashing of the first information report (FIR) dated 01.05.2013 registered at Crime No. 157/2013 (Annexure -O) by Police Rauji Bazar, Indore under Sections 420, 406, 467, 468, 471 and 120 -A of the Indian Penal Code, pursuant to the order dated 15.04.2013 (Annexure -N) passed by Judicial Magistrate First Class, Indore and the subsequent proceedings arising out of the said FIR.

(3.) THE following is the averments made in the miscellaneous criminal case: -