NARAYAN SINGH BOUDH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Present revision under Section 397 of the Code of Criminal Procedure has been preferred by the petitioner against the order dated 30.12.2013 passed by the Judicial Magistrate First Class, Bhander, District Datia (M.P.) in Criminal Case No. 591/2013.

(3.) Prosecution case, in nutshell, is that on receipt of information from the informant, Town Inspector, Bhander, alongwith police force searched at in front of the house of one Bhanu Prakash where he was told that the workers of BSP were distributing currency notes to the voters. Thereafter, the petitioner, Bhanuprakash Rajpoot and Punjab Singh Parihar were intercepted who were sitting at the house of Bhanuprakash and six cheques were found there at the wooden bed (takhat). When they were specifically enquired about the cheques, they failed to explain. Then these three persons were arrested and those cheques were seized. After recording statements, charge-sheet was filed in the court of JMFC, Bhander under Sections 171(b) and 188 of IPC.