SHASHINDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This order shall also govern the disposal of connected M.Cr.C. No.9977/2014 (Pankaj Magre v. State of M.P.).

(2.) Regard being had to the similitude in the controversy involved in the present case, both the miscellaneous criminal cases were analogously heard and by a common order, they are being disposed of by this Court. For the sake of convenience, the facts are being narrated from M.Cr.C. No.8967/2013.

(3.) The petitioner has filed this application under Section 482 of the Cr.P.C. for quashment of Criminal Case No.328/2010 pending before the Judicial Magistrate First Class, Mandleshwar.