MEHERBAAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This order shall govern the disposal of these miscellaneous criminal cases as they have arisen out of same crime number of the same police station, hence, they are heard analogously and are being decided by this common order.

(3.) These petitions under Sec. 482 of the Code of Criminal Procedure, 1973 is preferred by the petitioners for quashment of the FIR registered bearing Crime No.23/2023, dtd. 26/4/2023, registered at Police Station-Crime Branch, District -Indore, under Ss. 409, 419, 420, 467, 468, 471 and 34 of IPC and the consequent proceedings arising out of it.