DHARMENDRA KUISHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Section 482 of the Cr.P.C. has been preferred by the applicant for quashing of charge-sheet (arising out of Crime No.169/2017 registered at Police Station City Kotwali, District Satna) for the offence punishable under Section 420, 467, 468, 471/34 of the IPC.

(2.) As per prosecution case complainant Jagdish Kushwaha lodged a report which reads as thus :-

(3.) On that Police registered Crime No.169/2017 at Police Station Satna Kotwali, District Satna, for the offence punishable under Sections 420, 467, 468, 471, 34 of the IPC against applicant Dharmendra Kushwaha and other co-accused persons namely Lakshmi Prasad Tripathi, Vidhya Sagar Tiwari, Rajesh Tripathi, Ramnarayan Vishwakarma, Ramkripal Brahman, Ramnaresh Brahman, Sitaram Badhai and Neeraj Gupta and investigated the matter. After investigation Police filed charge-sheet against coaccused Lakshmi Prasad Tripathi, Rajesh Tripathi and Neeraj Gupta stating that investigation is going on against applicant and other co-accused persons namely Vidhya Sagar Tiwari, Ramnarayan Vishwakarma, Ramkripal Brahman, Ramnaresh Brahman and Sitaram Badhai.