IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA ON THE 3rdOF NOVEMBER, 2025 MISC. CRIMINAL CASE No. 39207 of 2025
YUSUF KHAN
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Ravi Bhargava - Advocate for the petitioner. Shri Harshit Raghuwanshi - Panel Lawyer for the respondent No.1. Shri Kamlendra Pratap Singh Jadon - Advocate for the respondents No.4 to 7.
ORDER
This petition under Section 528 of BNSS has been filed for seeking fair and impartial investigation in the matter of F.I.R.No.358/2025 registered at Police Station, Sironj District Vidisha M.P. for the offences under Sections 109(1), 296, 115(2), 118(1), 351(3), 3(5) of BNS, 2023. By way of this petition, the petitioner is seeking the following reliefs:
"I. Issue directions to the Respondent No.1 to 3 to ensure a fair, proper and time-bound investigation in Crime No.358/2025 registered at P.S. Sironj.
II. Direct the respondent No.3 to include name of the additional accused persons as per statement of petitioner/complainant namely;
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(RAJESH KUMAR GUPTA )
JUDGE
a. Mangu S/o Sardar Singh Banjara. b. Brijesh S/o Ujagar Banjara. c. Saalk Ram S/o Ujagar Banjara. d. Sudhir @ Sonu S/o Krishnagopal.
III. Pass such other order(s) as may be deemed fit in the interes of justice."
Learned counsel for the respondent/State as well as the counsel for the respondents No.4 to 7 submitted that the charge-sheet has already been filed and investigation is over in the matter. Therefore, prays for dismissal of this petition.
Heard the learned counsel for the parties.
In view of the fact, as stated by the counsel for the respondent/State as well as counsel for the respondents No.4 to 7 that the charge-sheet has already been filed and the investigation is already over, the petitioner is directed to approach the trial Court to ventilate his grievance. With the aforesaid directions, this petition stands disposed of. mani
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