Mohan Jat vs The State Of Madhya Pradesh
2023 Latest Caselaw 1018 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                     MCRC No. 2427 of 2023
                                               (MOHAN JAT Vs THE STATE OF MADHYA PRADESH)

                           Dated : 17-01-2023
                                 Shri Manu Maheshwari, learned counsel for the applicant.

                                 Shri Mukesh Sharma, learned G.A for the respondent/State.

Heard on admission.

Issue notice to the respondent on payment of P.F by registered mode only within 7 days, returnable within 4 weeks.

The present petition is filed under Section 482 of Cr.P.C for expunging the adverse remarks against the applicant.

Counsel for the applicant submits that the learned Trial Court has passed adverse remarks and has directed for registration of FIR against him who was an investigating officer of Crime No.121/2016 registered at Police Station Kasravad, Khargone for commission of offences u/S 292, 501, 507, 506, 34 of IPC. It is submitted that the aforesaid observations and directions have been passed without giving any notice to the applicant. In support of his submissions he has placed reliance on a judgment passed by the Apex Court in the case of

State of Gujarat Vs. Kishanbhai and others (2014) 5 SCC 108.

Till the next date of hearing no further action shall be taken in pursuant to the adverse remarks contained in the impugned judgment dated 15/12/2022 passed in RCT No. 100275/2016 and letter dated 6/1/2023 issued by JMFC, Kasravad.

(VIJAY KUMAR SHUKLA) JUDGE

Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 17-01-2023 18:08:44

Pramod

Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 17-01-2023 18:08:44