Rampratap vs Ganeshram Dubey
2021 Latest Caselaw 8030 MP

                                                 1                         MCRC-29042-2018
                      The High Court Of Madhya Pradesh
                              MCRC No. 29042 of 2018
                            (RAMPRATAP AND OTHERS Vs GANESHRAM DUBEY AND OTHERS)


               Gwalior, Dated : 30-11-2021
                     Shri Vijay Dutta Sharma, learned counsel for the petitioner.

                     Shri Hardaysh Kumar Shukla, learned counsel for respondent No.1.

Shri Rohit Mishra, learned Additional Advocate General for respondent No.2/State.

Upon hearing learned counsel for the petitioner and respondent No.1

and in view of the judgment rendered by the Coordinate Bench in MCrC 5778/2013 (Rajendra Singh & Anr. Vs. State of M.P. & Anr.) on 17.01.2017, this Court is of the view that the trial Court while taking cognizance of offence under punishable Sections 452, 363, 166, 120-B and Section 28 of Kishore Nyay (Balk Ki Dekhbal Avm Sanrakshan) Adhiniyam, 2000 has not committed any illegality or jurisdictional error warranting interference under Section 482 CrPC.. The impugned order is self contained and explanatory in nature based on proper appreciation of facts and application of correct principles of law.

Consequently, present M.Cr.C sans merits and is hereby dismissed.

(ROHIT ARYA) JUDGE

ojha

YOGENDRA OJHA 2021.12.01 12:30:31 +05'30'