PRMOD SADANI Vs. STATE OF M.P.

JUDGEMENT

(1.) None for the respondent No.2, despite service of notice.

(2.) Heard finally.

(3.) This petition has been filed by the petitioner under Sec. 482 of the Cr.P.C. for quashing the FIR dtd. 21/2/2024, lodged at Police Station Sarangpur, District Rajgarh at Crime No.98/2024 under Ss. 294, 452, 506 and 34 of the Indian Penal Code, 1860 and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act, 1989 (Amended 2015), and the consequent criminal proceedings arising out of the aforesaid crime number.