SANTOSH KUMAR PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed present petition under Article 226 of the Constitution of India seeking quashment of FIR No.0554/2025, dtd. 13/10/2025, registered at Police Station Ram Nagar, District Maihar (M.P.) for alleged offences under Sec. 115(2) of the Bharatiya Nyaya Sanhita, 2023, Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015, and Ss. 3(1)(r) and 3(2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The brief facts of the case are that an FIR was lodged on 13/10/2025 against the petitioner alleging that he assaulted the victim and her friend Pallavi Pate in the school premises. The said FIR is patently false, frivolous| and has been lodged with malicious intention.

(3.) Feeling aggrieved by lodging of FIR, this petition is filed requesting quashment of FIR and all consequential proceedings thereof on following grounds :-