HANUMANT SINGH 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. 65/14 under Section 394 of IPC read with Sections 11/13 of the MPDVPK Act at police Station, Amayan, Distt. Bhind, and its subsequent criminal proceedings.

(2.) AS per prosecution case, complainant Ratiram was going to load sand in his truck bearing registration number MP06 HC 2291 to Ruhiraghat. He was driving the truck and Ramphool was sitting on the conductor seat and Ramniwas and Ramvaran were sitting on the back seats. As soon as the complainant reached Mau Amayana Road, four unknown persons, who were hiding their face, came, one of them was armed with gun and others were carrying stone and Danda. The person who was carrying gun fired a shot which piercing the front side of body of truck hit on the leg of the complainant. The complainant stopped the truck, then the accused persons came near and took out cash of Rs. 12,800/ - from the pocket of the complainant. Thereafter, they ran away.

(3.) REPORT of Principal Registrar perused.