MANOJ KUMAR GOYAL Vs. STATE OF M. P.

JUDGEMENT

(1.) This petition under Section 482 of Cr.P.C. has been filed for quashment of F.I.R. in Crime No.158/2016 registered by Police Station Ganj Basoda City, Distt. Vidisha for offence under Sections 406, 420 and 409/34 of I.P.C., seeking the following relief :

(2.) This is the third round of petition under Section 482 Cr.P.C., which has been filed by the Petitioner for quashment of the F.I.R.

(3.) Initially, the petitioner had filed a petition under Section 482 of Cr.P.C. which was registered as M.Cr.C. No.11136/2017. The Said petition was dismissed by a Division Bench of this Court by order dated 5-2-2018 which reads as under :