JITENDRA PATWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) An office objection has been raised by the office, with regard to territorial jurisdiction of this Court.

(2.) The Petitioner is a former M.L.A. An FIR has been lodged against him in crime No.355/2024 at police station Dabra, Distt. Gwalior for offence under Sec. 509 of IPC and under Sec. 3(1)(r) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The undisputed fact is that when the alleged offence was committed, the petitioner was not the sitting M.L.A. and even today, he is not the sitting M.L.A. The only question which arises in the present case is that what is the meaning of word 'former M.L.A./M.P."