AJAY VIKRAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 482 of the Code of Criminal Procedure for quashing the Crime No. 40/2022 registered at Police Station Amahiya, District Rewa under Sec. 420/34 of the Indian Penal Code in pursuance to registration of FIR on 31/1/2022.

(2.) The facts leading to the case are that a written complaint was made to the police by the complainant namely, Seema Agrawal stating therein that on 2/9/2020 her husband got arrested in Chhattisgarh due to politically motivated reasons and thus he has been arrested in other numerous cases also.

(3.) Although the bail application moved by the present petitioner was allowed by the Court considering the fact that it was the complainant who herself approached the accused persons and requested them to do such thing, which in fact cannot be legally acceptable.