SARFARAZ SHEIKH Vs. THE STATE OF M.P.

JUDGEMENT

(1.) This application under Section 482 Cr.P.C., 1973 has been filed seeking quashment of criminal proceedings committed to the trial court by the Additional Sessions Judge, Dhar on 03.10.2016 passed in Sessions Trial No.199/2016 in the light of the order of the coordinate Bench of this Court on 12.09.2016 passed in M.Cr.C. No.6979/2016 paving way for prosecution of applicant under sections 147, 153/149, 153-A/149 and 188 IPC.

(2.) Learned senior counsel has made following submissions:-

(3.) Under such circumstances, learned senior counsel prays for quashment of the criminal proceedings.