STATE OF M.P. Vs. SANDEEP CHOUHAN

JUDGEMENT

(1.) Learned counsel for the parties have brought to the notice of this Court order dated 25/10/2017 passed in M.Cr.C. No.18196/2017 passed in similar circumstances. The order dated 25/10/2017 passed by the coordinate bench reads as under:-

(2.) In light of the aforesaid order passed in an identical case by coordinate bench of this Court, the second FIR has been held to be maintainable and therefore, the order dated 15/09/2017 is hereby recalled.

(3.) Parties are also heard on the question of admission and final disposal of the present case for quashment of FIR. This Court in M. Cr. C. No.9607/2017 on 28/11/2017 has passed the following order:-