KAPIL BAGRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a petition under Section 482 of Code of Criminal Procedure, 1973 (for short 'The Code'), praying for quashment of First Information Report bearing crime No.0456/2017, registered at Police Station-Badnawar, District- Dhar against the applicant for offence punishable under Sections 420, 406, 409 and 120B of IPC and the consequential criminal proceedings pending before the First Additional Session Judge, Dhar in S.T. No.40/2017.