PRITAM SINGH LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India to direct the police authority to conduct fair investigation in the matter.

(2.) Learned counsel for the petitioner submits that the respondent authority as well as the police, without conducted proper enquiry has registered offence against the petitioner under crime No.942/2025. under Sec. 318(4), 340(1), 340(2), and 336 ( 3) of BNS, 2023.

(3.) Counsel for the petitioner submits that in this regard he has made complaint/representation dtd. 25/11/2025 to the respondent No.7-SHO,Katni