SHABBIR BHAI PALANPURWALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioners under Sec. 482 of Cr.P.C. for quashing the order of cognizance dtd. 10/2/2022 passed in Case No.UNCR No.62 of 2020 by Judicial Magistrate First Class, Ujjain as also the subsequent proceedings in the form of case No.RCT 217 of 2022 under Ss. 420, 467, 468 read with Sec. 34 of IPC pending in the Court of J.M.F.C., Ujjain.

(3.) In brief, the facts of the case are that a private complaint dtd. 13/2/2019 has been filed by Shabbir Hussain and Hakimuddin respondent Nos.2 and 3herein before the Judicial Magistrate First Class, Ujjain alleging commission of offence under Ss. 420, 403, 406, 467, 468, 471, 34, 120(b), 506, 323 and 294 of IPC by Shabbir and Shaikh Mustafa (present petitioners), as also against Mohsin, Khuzaima and Ishak.