PARMANAND BAIRAGI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Sec. 528 of BNSS, 2023 is filed for quashing the FIR registered at Crime no. 61 of 2022 by Police Station - Kukdeshwar, District Neemuch for the offence punishable under Sec. 306 read with Sec. 34 of IPC with all consequential proceedings.

(2.) The exposition of facts giving rise to this petition is as under:

(3.) The impugned FIR is assailed in present petition on following grounds: