RAJMAL JAIN Vs. STATE OF MP

JUDGEMENT

(1.) By this M.Cr.C. the applicant has prayed for quashment of the F.I.R. dated 21/06/2009, registered at Crime No.185/09 for offence under Sections 420, 467, 468, 471, 109, 120 -B of the I.P.C. by Police Station Jawad, District Neemuch.

(2.) Counsel for the applicant fully relied on order passed by this Court in M.Cr.C. No.8086/14, where this Court has held thus:

(3.) Counsel for the applicant prayed that the FIR in the present case also be quashed.