STATION COMMANDER, MHOW CANTT. MAJOR GENERAL R.S. SHEKHAWAT, SM, VSM S/O LIEUTENANT COLONEL JAI SINGH Vs. STATE OF MADHYA PRADESH AND OTHERS

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, these two petitions were analogously heard and by a common order, they are being heard and disposed of by this Court.

(2.) The present petition has been filed under Section 482 of Cr.P.C. by Station Commander, Major General R.S. Shekhawat, The Infantry School, Mhow, Indore against the State of Madhya Pradesh and its functionaries being aggrieved by the order dated 06/08/2016 passed by JMFC, Indore in respect of crime No.973/2015 and No.972/2015 for the offence punishable under section 147, 148, 149, 395, 397, 353, 332, 307, 427 of IPC.

(3.) The facts of the case reveals that some altercation took place between the Police Officers and the Army Personnel at Vijay Nagar, Indore and thereafter Police Officers lodged a FIR at crime No.973/2015 and No.972/2015. It was stated that about 60-70 Army Personnel from the Infantry School, Mhow have reached to the Police Station-Vijay Nagar with the allegations that Police Officers have abused and beaten their fellow officers.