GIRRAJ AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Inherent powers of this Court are invoked seeking quashment of chargsheet bearing Crime No. 69/2016 for alleging offences punishable u/S 402, 120-B read with Sec 34 of IPC.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) Pertinently, this Court by an interim order passed on 21.09.2016 stayed the proceedings in Case No. 4060/2016 pending against the petitioner arising from impugned prosecution.