CHANDRA SHEKHAR KAUSHAL Vs. STATE OF M P

JUDGEMENT

(1.) The applicant has preferred the present petition under Section 482 of Cr.P.C. to quash the proceeding of the Crime No.191/2012 registered at Police Station Rehatgaon District Harda for the offence punishable under Sections 294, 323, 506 read with Section 34 of IPC.

(2.) The brief facts of the case are that on 12.12.2012 at about 10:50 AM in the morning one Shiv Prasad had lodged an FIR against six accused persons including the present applicant that they assaulted the victim and abused him with obscene words and also threatened, and therefore the case was registered under Sections 294, 323, 506 read with Section 34 of IPC.

(3.) I have heard the learned counsel for the parties.