SHAMBU DAYAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude of the controversy in M.Cr.C No. 7702/2017, M.Cr.C No. 7142/2017 and M.Cr.C No. 7388/2018 wherein parties and issues are identical, therefore are heard analogously and decided by a common order.

(2.) Facts are borrowed from M.Cr.C No. 7702/2018 for clarity purpose.

(3.) The present petition under Section 482 of Cr.P.C has been preferred by the petitioner seeking quashment of criminal proceedings of Sessions Trial No. 65/2016 pending before the II Additional Sessions Judge, Shivpuri and FIR in connection with Crime No. 400/2015 under Sections 419 , 420 , 448 , 468 , 467 and 471 of IPC registered at Police Station Bairad, Tehsil Pohari, District Shivpuri.