SAMEER KUMAR SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) RESPONDENT No. 2 Seema Rangwani lodged the FIR on 13.1.2013 against Sameer Kumar, (petitioner) Shanta Sharma, Mrinal Sharma alleging that while she was preparing to celebrate Lohri festival in front of her house at about 3:15, the accused persons including the petitioner came and pelted stones. When complainant opposed the same, all the three accused persons abused her by obscene words and also inflicted injuries by kicks and fists. At that time, Rajesh, Vikki, Shayam Taneja, Rajendra Kumar Herani, Anil Ahuja witnessed the incident. Then the accused persons threatened of her life.

(3.) AGGRIEVED by this, the petitioner and other accused persons preferred revision before the 10th ASJ, Gwalior. The learned 10th ASJ in Cr. Revision No. 398/2014 dismissed the same vide order dated 11.11.2014 and observed that the petition has no merits.