SANJAY PATNI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petitioner has filed the present petition under Section 482 fo Cr.P.C . for quashment of FIR registered by Police - Anjad, District - Barwani in Crime No.237/2010 as well as consequential proceedings, which is pending before the Judicial Magistrate First Class, Anjad, Distrtict - Barwani.

(2.) The petitioners and respondent no.2 are resident of Village - Anjad, District - Barwani. The respondent no.2 / complainant has made a complaint to the Police Station - Anjad, District - Barwani against the petitioners for committing an offence under Sections 294 , 447 , 506 and 34 of IPC as well as under Section 3/4 of Protection of Debtors from Moneylender's Act.

(3.) The above crime was investigated and after investigation, the Police found that no offence was committed by the petitioners and, therefore, filed a closure report in the Court of Chief Judicial Magistrate and the said report was accepted by the learned Judge on 4/09/2012 and the case was closed. Being aggrieved by the acceptance of closure report by the Chief Judicial Magistrate, Barwani, the respondent no.2/complainant has filed Criminal Revision under Section 397 of the Cr.P.C. before the District and Sessions Judge, Barwani, which was registered as Criminal Revision No.73/2012. The said revision was dismissed by order dated 19/11/2013. Against the said order, the respondent no.2 has preferred an M.Cr.C. No.10112/2013 before this Court. The said M.Cr.C. was dismissed vide order dated 1/04/2014.