Bhupendra Singh Ghosi vs State Of Madhya Pradesh And Others

B. P. Sharma, J

The petitioner has filed this petition seeking following reliefs:-

"i. To direct the police authorities for just and fair investigation keeping in view application dated 06.01.2026 (Annexure P/4) as to participation of the applicant in the examination, which was held on same day and time which has been mentioned in the impugned FIR. |

ii. To quash the impugned FIR dated 16.09.2024 and all subsequent / consequential criminal proceeding (Annexure P/3) arising out from Crime No. 372/2025 registered at Police Station Bhagwa District Chhatarpur (MP) under section 118(1), 115(2), 296, 351(2), 3(5) of BNS, in the interest of justice.

iii. To call case diary / record pertaining to the case.

iv. To grant any relief which deems fit and proper."

Learned counsel for the petitioner has submitted that the petitioner has appeared in the examination of Excise Constable conducted by the Employees' Selection Board, Bhopal. The aforesaid exam was conducted on 16.09.2025. The reporting time was from 12:30 to 01:30 PM and the examination time was from 02:30 to 04:30 PM. The petitioner appeared in the examination at the Centre, namely, DPS Private ITI, Behind Hotel Bridge Palace, Makaronia, Station Road Gambharia Makaronia, Sagar, Madhya Pradesh, but a false FIR has been registered against the petitioner on the same date i.e. 16.09.2025 and the time of incident as per the FIR is 04:30 PM. It is also submitted that the distance between the place of examination and the place of incident is more than 100 kms. and it is impossible for the petitioner to reach the place of incident after finishing the exam. In this regard, the petitioner has made a representation dated 06.01.2026 (Annexure-P/4) before the Superintendent of Police, Chhatarpur, but same is still pending and no decision has been taken by the said authority so far.

Learned counsel appearing for the State opposes the petition on merits and submits that the concerned authority shall duly consider and decide the representation/complaint submitted by the petitioner in accordance with law.

Having heard learned counsel for the parties and considering the limited nature of relief sought, this Court is of the opinion that the ends of justice would be met if the competent authority is directed to take an appropriate decision on the pending representation of the petitioner.

Accordingly, the present petition stands disposed of with a direction to the Superintendent of Police, Chhatarpur (M.P.), to consider and decide the petitioner's pending representation dated 06.01.2026 (Annexure-P/4), strictly in accordance with law, prior to filing of the charge-sheet and pass a reasoned and speaking order as early as possible.

In addition, the petitioner is also directed to submit all the relevant documents before the said authority as may be required.

It is made clear that this Court has not expressed any opinion on the merits of the case.

With the aforesaid directions, this petition is disposed of. Certified copy as per rules.