RAJENDRA KUMAR RAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of the Cr.P.C. has been filed by the petitioner for quashment of charge-sheet vide Crime NO.715/2023 for offence under Ss. 294, 323, 506 of the IPC.

(2.) Petitioner is Reader to Tahsildar, Shivpuri and is government employee. Due to some procedural aspect, complainant misbehaved with petitioner, therefore, this case has been registered at the instance of petitioner vide Crime No.711/2023 for the offence under Ss. 294, 323, 506 of the IPC. In retaliation thereof, case has been registered against the petitioner.

(3.) Incidentally, complainant filed petitioner bearing MCRC No.48682/2023 in which proceedings (investigation) is kept pending and stay order has been passed on 2/1/2024.