BHARTI PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed seeking the following reliefs :-

(2.) It is submitted by counsel for the applicant that the complainant who is a practicing lawyer has falsely lodged an FIR that by forcibly entering inside the chamber he was assaulted by the applicant. It is submitted by counsel for the applicant that 9 days prior to the incident in question, she was beaten by the complainant and accordingly, the FIR was lodged. It is submitted that by way of counter blast, a false FIR has been lodged.

(3.) Considered the submissions made by counsel for the applicant.