AMIR KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 482 of the Code of Criminal Procedure seeking quashing of FIR No. 990/2023 registered at Police Station, Hoshangabad, Kotwali District Narmadapuram for the offence punishable under Sec. 304 of the Indian Penal Code.

(2.) To resolve the controversy involved in the present case and to answer the rival submissions made by the counsel for the parties, it is necessary to mention relevant facts of the case, which are as under:-

(3.) An FIR got registered against the petitioner at Police Station, Hoshangabad, Kotwali District Narmadapuram vide FIR No. 990/2023 for the offence punishable under Sec. 304 of the Indian Penal Code.