NAVEEN LAXMINARAYAN RUNDWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Being aggrieved by registration of FIR being Crime No.30/2019 registered by P.S.-Sarangpur, District-Rajgarh under Section 353, 186, 294, 506 of the IPC, the petitioner has come before this Court for quashment of FIR preferring petition under Section 482 of Cr.P.C. Background facts sans un-necessary details are as

(2.) follows: a case was registered against the petitioner by the complainant under Section 353, 186, 294, 506 of IPC for mistreating the complainant while performing the duties. The Police registered the criminal case, as stated above and after completing investigation, filed the charge-sheet.

(3.) The petitioner has come before this Court on the ground that petitioner has falsely been implicated in this case, there is no wrong act has been done by the petitioner. Upon information, the petitioner reached to the Hospital for covering the news regarding the death of one pregnant woman and her unborn child was died, due to negligence of Hospital Management. The learned trial Court has erroneously taken cognizance against him. Prima facie no case is made out against him. FIR has been registered with an ulterior motive, therefore, the petitioner cannot be held responsible for the same. Citing judgments of Y. Abrahim and others vs.