MUKESH KUMAR GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD counsel. Petitioner has filed the present petition under section 482 Cr.P.C. for quashing the FIR registered at Crime No. 279/2012 for the offences punishable under sections 307, 336, 294 and 427 read with section 34 IPC by Police Station Ambah, District Morena and the criminal proceedings pursuant thereto.

(2.) LEARNED Counsel for the petitioner submits that in the FIR of the aforesaid offence, there is no allegation that anybody has been injured by firing by any of the accused, as such, no offence punishable under section 307 IPC is made out.

(3.) LOOKING to the allegation of firing towards the complainant in the FIR, it cannot be said that the offence under section 307 IPC is not made out. Hence, the petition is dismissed.