SATISH Vs. STATE OF MP

JUDGEMENT

(1.) On the basis of compromise, the petitioner has invoked inherent powers of this Court under Section 482 of the Cr.P.C for quashing FIR no.597/2015 dated 22.08.2015 under sections 307, 294, 323, 506/34 of the IPC registered at police station Madhonagar, District Ujjain.

(2.) The police investigated the case and submitted its report concluding that no evidence regarding involvement of the petitioner or alleged abatement by him was found in the investigation. The police submitted charge sheet only against Ganesh and Hakim Patel. Disagreeing with the conclusion of the police, the CJM suo-moto took cognizance and issued notice to the petitioner directing him to appear before the Court.

(3.) A cross FIR was also lodged at the same police station and registered at crime no.596/2015 under sections 307, 506, 394, 147, 148, 149, 323 and 294 of the IPC.