DEEPAK Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PARTIES through their counsel.

(2.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure against the order dated 07/04/2015 passed by learned XI Additional Sessions Judge, Ujjain in Criminal Case No. 367/14.

(3.) THE complaint further reveals that he was forcibly lifted from his shop and was brought to the Police Station. The Station House Officer also came out of his room and intervened in the matter. The complainant was sent to the hospital and as per the complainant, there was a fracture in the knee cap of the complainant.