ANIL SOLANKI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Section 482 of Cr.P.C. has been filed for deleting the name of the petitioner from the FIR No.327/2018 registered by Police Station Kotwali, Morena.

(2.) It is submitted by the counsel for the petitioner that although the Investigating Officer after investigating the matter has filed the charge-sheet, but before the charge-sheet could be filed, a parallel investigation was conducted by the SHO, Police Station Kotwali, Morena, who submitted report to the Superintendent of Police, Morena to the effect that the applicant was not involved in the offence and, therefore, his name should be deleted from the list of the accused persons, however, by ignoring such report submitted by SHO, Police Station Kotwali, Morena the Investigating Officer has filed the charge-sheet.

(3.) Considered the submissions made by the counsel for the petitioner.