RAM SHARAN PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Having regard to the similarity in the factual and legal matrix involved in W.P. No. 1143/2014, W.P. No. 8538/2014, W.P. No.1754/2015, W.P. No. 4522/2017 and W.P. No. 8615/2013, the same have been heard analogously and are being disposed of by the following common order.

(2.) Facts in W.P. No. 8615/2013 are considered for adjudication of all the petitions.

(3.) The challenge in all these petitions is to the FIR bearing Crime No. 134/2013 registered at P.S. Jigna distt. Datia alleging offences punishable under section 302, 34, 199, 201, 120-B 342, 468 and 471 IPC which are alleged to be based on the Magisterial inquiry conducted under section 176(1-A) of Cr.P.C. while inquiring into an allegation of death of one Netram in custody of the police. The petitioners who are police personnel have taken exception to the findings rendered pursuant to the judicial inquiry in para 56 by raising the ground of denial of reasonable opportunity.