KAMLESH JAISWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) Heard finally at the motion stage.

(3.) This petition under Section 482 Cr.P.C., 1973 has been filed to invoke the extraordinary jurisdiction of this Court and to quash the FIR at Crime No.382/2016, registered at Police Station Lalbagh, District Burhanpur for offence under Section 498-A, 506 and 34 of IPC as well as the charge-sheet filed against the petitioners in RCT No. 284/2017, pending before J.M.F.C, Burhanpur.