PRAHLAD SINGH RAJAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing the FIR registered at Crime No. 53/14 under Sections 294, 341, 307/34 of IPC at police Station Umri, Distt. Bhind, and its subsequent criminal proceedings.

(2.) AS per prosecution case, the complainant was going alongwith Subhash Sharma and Dharmesh on motorcycle. As soon as they reached near Seeta Ki Ghadi well, Vijay Singh Bhadauria, Rahul Rajawat and petitioner Prahlad came on motorcycle and after stopping them, started abusing. When the complainant objected, Vijay Singh Bhadauria fired at the complainant causing injury on his elbow of left hand.

(3.) REPORT of Principal Registrar perused.