NATHURAM SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD learned counsel for the parties, and perused the record. The applicants Nathulal Sharma and Babulal are involved in a case Crime No. 131/94 u/Ss. 420, 467 and 468 of the IPC, of P.S. Padav, District Gwalior.

(2.) ACCORDING to the allegations made by the prosecution, the applicants are said to have forged the bus permit and were plying the bus without the permit. Some other allegations are also made. Asimilar F.I.R. was lodged at P.S. Lahar, District Behind and a case, at Crime No. 252/93 under the same sections was also registered against the applicants in that police station on the report of one Ramakant Asthana, in respect of the same bus bearing No. MPW 8306. The matter was being investigated by Lahar police in the same matter. Another F.I.R. was also lodged at P.S.P. Padav, District Gwalior against the same applicants and applicant Nathuram Sharma is again wanted by Padav police in the same matter.

(3.) THE papers so connected by police of Padav, District Gwalior, till date, shall also be sent to the police Lahar, District Bhind for their convenience and necessary steps to be taken for further investigation in the matter. It is directed accordingly. A typed copy of this order be given to Shri M.K. Jain, Dy. G.A., as prayed and certified copy be given to the counsel for the applicants, today, as prayed, as per rules.