MANVENDRA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The case diary is available.

(2.) With the consent of both the parties, the final arguments were heard at the motion stage.

(3.) Invoking the extraordinary jurisdiction of this Court conferred under Section 482 of CrPC, the petitioner has filed this petition for quashing the FIR registered at PS Bhander district Datia bearing Crime No.248 of 2015 for the offences punishable under Sections 366 and 506 of IPC and all consequent proceedings.