DEEPAK TIWARI @ DEEPU Vs. STATE OF M.P.

JUDGEMENT

(1.) The inherent powers of this Court under Section 482 of Cr.P.C. is invoked questioning the legality and validity of FIR bearing Crime No.115/2017 registered at Police Station Lahar District Bhind related to alleged incident dated 03.07.2017.

(2.) Learned counsel for petitioner and opposite side are heard on the question of admission.

(3.) Learned counsel for petitioner submits that the offence punishable u/S.363 of IPC is not made out by mere reading of the allegation contained in the FIR and also the evidence subseqently collected by the prosecution in the case diary.