RAMAVTAR Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent heard finally.

(2.) The present petition under Sec. 482 of the CrPC against the proceeding pending before the Judicial Magistrate First Class, Bhind in Case No.121/2016 RCT and for quashment of the FIR registered against the petitioner for alleged offence under Sec. 188 of the IPC.

(3.) It is the submission of the learned counsel for the petitioner that petitioner is running marriage garden and he is the director of Shiv Utsav Vatika, wherein marriage programmes are held. On 13/1/2016 marriage garden of the petitioner was sealed by Sub-Divisional Magistrate by preparing Panchnama. On 14/1/2016, it is found that marriage garden is again started and found open. Therefore, Panchnama was prepared and FIR was registered in respect of the offences as referred above and the garden was closed down. Later on, it was found again that on 14/1/2017 violation of order of the Hon'ble Court was made and garden was in running condition. Therefore, FIR registered and proceeded with the investigation and charge-sheet filed against the petitioner.