UMMED SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This petition is filed by the Accused/Petitioners under Section 482 of Code of Criminal Procedure seeking quashment of the charges, framed against them in relation to the Criminal Case No. 1086/2005 by the Judicial Magistrate First Class, Morena under Sections 420, 467, 468 & 471 of IPC as also for quashment of Order Dated 14-7-2006 passed by Vth Additional Sessions Judge (Fast Track Court), Morena in Criminal Revision No. 241/2005, whereby it has dismissed the Criminal Revision by finding the charges to be properly framed against the Petitioners.

(2.) The facts giving rise to the present petition, demonstrates that a criminal case bearing Crime No. 279/2004 was registered against the Petitioners at Police Station Kotwali, Morena, under Sections 420, 467, 468 and 471 of IPC on account of alleged concealment of material information, while obtaining Arm's Licence under the Arms Act.

(3.) The Petitioners had applied for the grant of Arms Licence to the District Magistrate, Morena, wherein they had disclosed all material information including the fact of pendency of as many as six criminal cases against them, as well as against their family members and mainly on this ground they had applied for grant of Arms Licence for protection of themselves as well as their family members and property.