RAJENDRA SINGH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Sec. 482 of Crimial P.C. has been filed calling in question the legality and propriety of the order dated 11.9.2014 passed by JMFC, Bhind in Complaint Case No. (B.F.)/2014.

(2.) The necessary facts for the disposal of this application are that a complaint was filed by the respondent alleging that a threat to kill was extended to her as well as the complainant was humiliated and insulted by the applicants by calling her by caste.

(3.) It appears from the order dated 11.9.2014 that a direction was given to the police to submit the report and on 8.1.2014 the enquiry report was received from the police Station Dehat, District Bhind mentioning that the offence is alleged to have been committed by the applicants. On the basis of the police report as well as the allegations made in the complaint the Magistrate directed the Police Station Dehat District Bhind to register the offence against the applicants as well as to file the charge sheet after completing the necessary investigation.