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Judgment
Anand Pathak, J
1 . The present petition under Section 482 of the Cr.P.C. has been preferred by the petitioners taking exception to registration of FIR against the petitioners vide Crime No.31/2024 at Police Station Sihore District Shipuri for offence under Sections 324, 323, 294, 506, 34 of the IPC.
2 . Grievance of the petitioners is that as a counter blast, this case has been registered at the instance of petitioners side when case against complainant side has been registered vide Crime No.30/2024 at Police Station Sihore District Shivpuri for offence under Sections 307, 294, 323, 34 of the IPC. It is the case of false implication and just to exert pressure, instant case against the petitioners has been registered. Petitioners apprehend foul-play and they seeks direction for fair investigation.
Learned learned counsel for the respondents/State informed this Court that investigation shall be carried in just fair and transparent manner.
Heard.
Considering the above submission, this petition is disposed of with the direction to the respondents/authorities to conduct investigation in just fair, impartial and transparent manner.
With the aforesaid, this petition stands disposed of.