GANESHRAM Vs. STATE OF M P

JUDGEMENT

(1.) This is an application under section 482 of the Criminal Procedure Code, 1973 (for short the CodeT) for quashing the order passed by the Judicial Magistrate First Class, Mandsaur in Criminal Case No. 264 of 1984 whereby he has required the petitioners to remain present in court.

(2.) Circumstances giving rise to the application are these. The petitioners along with their coaccused Pannalal were facing trial in the aforesaid criminal case under sections 325/ 34 Indian Penal Code before the Judicial Magistrate First Class, Mandsaur.

(3.) On 21.7.19&7 the application filed by Ram Singh, the victim of the offence for permission to compound the offence was allowed,