RAMSEVAK SHIVHARE Vs. STATE OF M.P.

JUDGEMENT

(1.) These applications (M.Cr.C. No. 4069/2014 and M.Cr.C.No.4098/2014) under Sections 482 of Cr.P.C. for invoking the inherent power of this Court seeking quashment of F.I.R. No.89/14 dated 31.3.2014 registered at Police Station G.R.P. railway, Gwalior.

(2.) 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.

(3.) 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.