KEERTI GAUD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of the Cr.P.C. has been preferred by the petitioners taking exception to registration of FIR against the petitioners vide Crime No.31/2024 at Police Station Sihore District Shipuri for offence under Ss. 324, 323, 294, 506, 34 of the IPC.

(2.) Grievance of the petitioners is that as a counter blast, this case has been registered at the instance of petitioners side when case against complainant side has been registered vide Crime No.30/2024 at Police Station Sihore District Shivpuri for offence under Ss. 307, 294, 323, 34 of the IPC. It is the case of false implication and just to exert pressure, instant case against the petitioners has been registered. Petitioners apprehend foul-play and they seeks direction for fair investigation.

(3.) Learned learned counsel for the respondents/State informed this Court that investigation shall be carried in just fair and transparent manner.