LAKHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) REGARD being had similitude in the controversy involved in the matter, the above mentioned cases were heard analogously and a common order is being passed.

(2.) THE petitioners preferred to file this petition under Section 482 of Cr.P.C. to invoke the inherent powers of this Court seeking the relief to quash the FIR, Annexure P/1 of Crime No. 8/12 registered at Police Station Tentra, district Morena against Narendra Singh, Jayavendra Singh, petitioner Lakhan Singh, and petitioner Jagannath Singh @ Sonu.

(3.) ON the basis of the written complaint, Crime No. 8/12 under Sections 294, 295 -A, 153 -A IPC read with Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 has been registered by Police Station Tetra, Morena.