- (1.) Leave granted.
(2.) The appeal has been preferred by the State of M.P. against the order dated 27.2.2013, passed by the High Court of Madhya Pradesh in M.Cr.C. No.8802 of 2011 quashing the criminal proceedings against the respondent Rajveer Singh registered on the basis of complaint lodged by the respondent No.2, Hakim Singh Rawat vide Crime No.332 of 2011 for committing offence under Section 307/34 IPC at Police Station Karera, District Shivpuri.
(3.) Hakim Singh Rawat, respondent No.2, the complainant lodged a complaint at Police Station, Karera on 3.4.2006 with respect to offence committed on 2.4.2006 in which it was alleged that while he was coming back from Ganna Kesar near Vabdeshu along with his companions, the respondent Rajveer Singh, Assistant Sub Inspector of Sunaki chowki intercepted his way, abused him and then police fired a gun shot on his leg due to which he suffered injury on the leg and fell down. The said ASI along with Constable started hitting the complainant by butt of firearm and also with kicks and punches. The complainant approached the TI of Police Station, Karera but the complaint was not recorded. Thereafter, he was taken to the District hospital, Shivpuri for proper care and treatment since the injury was grave and fatal as the same could not be cured at Karera. The victim faxed the complaint to the home department, Government of Madhya Pradesh and also approached the other authorities at Bhopal, but, FIR was not registered. Hence, filed a writ petition in the High Court of Madhya Pradesh which was decided vide order dated 1.8.2008. The Inspector General of Police was directed to hand over the inquiry of the case to an officer not below the rank of Additional Superintendent of Police. Finally, the case was registered on 2.7.2011.;