KUSHAL CHAND SHRISHRIMAL Vs. STATE OF M.P.

JUDGEMENT

(1.) The petition being Mcrc 3250/16 filed u/S. 482 Cr.P.C . seeks quashment of the FIR dated 25/2/2016 bearing Crime No. 153/16 alleging offences punishable u/Ss. 406, 417, 418, 420 r/w 34 IPC registered at Police Station Vidisha. In this petition by interim order dated 18/5/2017 this court directed that framing of charges in the matter shall not come in way of the petitioners who are 4 in number (petitioner No.1 Khushal Chand Shrishrimal, petitioner No.2 Dilip Kumar Shrishrimal, petitioner No.3 Hemandra Kumar Jain and petitioner No.4 Vishal Kumar Shrishrimal) to prosecute the Mcrc.

(2.) The subject matter of both the cases i.e. Mcrc and Criminal Revision (s) being common, arguments have been heard analogously and both are decided by the present common order.

(3.) Learned counsel for the rival parties are heard on the question of admission and final disposal.