SHAILENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. No. 6480/2014 is dismissed as not pressed.

(2.) Heard on petition.

(3.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing the FIR registered at Crime No. 435/13 under Sections 420, 467, 468, 471, 34 of IPC at police Station, Padav, Distt. Gwalior.