HARGOVIND LODHI Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition is for quashing the criminal proceedings pending against the petitioner in Criminal Case No. 1336/07 in the Court of JMFC, Guna, for the offence punishable under sections 457 and 354 of IPC ]

(2.) AS submitted by Shri Agrawal that one complaint has been filed by respondent No. 2 Ahilyabai against the petitioner in the Court of learned Magistrate. The main allegation in paragraph 2 of the complaint goes as under : .........[vernacular ommited text]........... As submitted, on the same day, this complaint was sent to Police Station Fategarh for registration under section 156 (3) of CrPC, upon which an FIR Crime No. 86/07 has been registered at Police Station, Fategarh, District Guna for aforementioned offences against the petitioner. After investigation, charge -sheet has been filed and the Criminal Case No. 1336/06 is pending.

(3.) SHRI D.S. Chauhan, for the State, has submitted that there appears a doubt in the case of respondent No. 2 on the basis of the FIR and the injury report of the petitioner.