ANSHUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This petition (M.Cr.C. No.6308 of 2022) has been filed by the petitioners under Sec. 482 of Cr.P.C., for quashing the FIR lodged at Crime No.999 of 2018 registered at Police Station ' Vijay Nagar, Indore under Ss. 498A, 323, 506, 34, 325 and 313 of IPC and also the subsequent proceedings which are pending in S.T. No.578 of 2019 in the Court of 16th Additional Sessions Judge, Indore.

(3.) Since charges have already been framed in the aforesaid case, the petitioners, by way of extra precaution, have also filed a separate Criminal Revision No.3272 of 2022 against the framing of charges dtd. 18/7/2022 and 4/8/2022 under Ss. 498A and 313 of IPC against all the petitioners, and additional charges against petitioner No.1 under Ss. 323, 325 and 506 of IPC and since the facts are identical, the aforesaid criminal revision is also being disposed of vide this order.