REGENT COMPUTRONICS PVT. LTD.

Rajaram Namdeo Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

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 applicants that daughter of applicant no. 1 namely Ms. Raksha @ Rakhi Namdeo had filed a criminal complaint against Munnilal Dwivedi, Pushparaj Sharma, Manish Dwivedi, Rahul Dwivedi, Pawan Dwivedi and Anand Sharma alleging that the aforesaid persons are defaming her in the society and ultimately, by order dtd. 28/11/2022 passed by the JMFC, Panna, an order under Sec. 156 (3) of Cr.P.C. was passed and police was directed to register an FIR. In compliance of the same, the Police has registered Crime no. 450/22 at Police Station Devendra Nagar, District Panna for offence under Ss. 469, 471, 34 of IPC.

(3.) It is submitted by counsel for the applicants that the police as well as persons, against whom, an order under Sec. 156 (3) of Cr.P.C. was passed, were pressurizing the applicants and his daughter to enter into a compromise. When applicant no. 1 and his daughter refused to succumb to the pressure put by the persons, against whom, an order under Sec. 156 (3) of Cr.P.C. was passed as well as the police authorities, then on 19/2/2024 at about 03:11 pm a complaint was sent on CM Helpline pointing out that complainant Sant Kumar Namdeo was informed by his niece Ms. Rajni that the SHO, Police Station Devendra Nagar and four more police personnels have forcibly taken away Ms. Rakhi Namdeo to the police station for entering into compromise in the FIR lodged on the basis of the order passed under Sec. 156 (3) of Cr.P.C. and therefore, it was prayed that action be immediately taken and the girl should be released without obtaining her signatures on any paper.

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RAJARAM NAMDEO Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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