GOVIND SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . With the consent of both the parties this petition is disposed of finally at the motion stage.

(2.) THIS petition under section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') has been filed by the petitioner for quashing of the criminal proceedings pending against him in Sessions Trial No. 220 of 2005 in the Court of Second Additional Sessions Judge, Sagar and also for quashing of the charge framed against him under section 306 of the IPC.

(3.) DURING investigation police recorded the statements of Chandra Pratap, Ganpat, Seema, Rajiv Shrivastava, Sunita Sharma, Malti Yadav, Radha Sharma, Kusum Rani and Shobha Agrawal under section 161 of the Code and also seized a letter written by deceased to Collector and District Education Officer making complaint against the petitioner. After requisite investigation the police filed charge sheet against the petitioner before the Court.