GOPAL SINGH CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS petition under Section 482 of Cr. P.C has been filed for invoking inherent jurisdiction of this Court to quash the order dated 29.9.2014 passed by JMFC, Chanderi in Criminal Case No. 474/2014.

(2.) BRIEFLY stated the facts necessary for deciding the petition are as follows:

(3.) ON 29.9.2014 the petitioners filed the application before the JMFC Chanderi, stating that if there is any violation the District Election Officer, ought to have filed the complaint himself or any officer subordinate to him. But, the present complaint has not been filed by the District Election Officer. It has been instituted at the instance of Police Station Chanderi. Hence, the Court has no jurisdiction to take cognizance. Therefore, the petitioners be discharged.