Vikram Singh vs State Of M.P.
2023 Latest Caselaw 6788 MP

                                                        1
                 IN         THE       HIGH COURT OF MADHYA PRADESH
                                            AT GWALIOR
                                              BEFORE
                           HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                           ON THE 26 th OF APRIL, 2023
                                      CRIMINAL REVISION No. 378 of 2011

               BETWEEN:-
               VIKRAM SINGH S/O RAMDEEN SINGH, AGED ABOUT 74
               YEARS, R/O ITAWAH ROAD, KUSHWAH COLONY BHIND
               DISTT. BHIND (MADHYA PRADESH)

                                                                                     .....PETITIONER
               (NONE FOR THE PETITIONER )

               AND
               STATE OF M.P. TH: NAGAR PALIKA BHIND DISTRICT
               BHIND (MADHYA PRADESH)

                                                                                    .....RESPONDENT
               (BY SHRI PRAMOD PACHAURI- PUBLIC PROSECUTOR FOR THE STATE)

                           This revision coming on for hearing this day, th e court passed the
               following:
                                                         ORDER

This revision petition has been filed by the petitioner against the judgment

dated 5.2.2011 passed in Criminal Appeal No.214/2010.

A complaint was filed by the CMO, Bhind that petitioner has encroached upon the government land without any permission, by which public way has been obstructed.

After trial, petitioner has been convicted under Sections 187(8) and 223 of the M.P. Municipal Corporation Act 1961 and sentenced to fine of Rs.500/- Signature Not Verified and one month SI with fine of Rs.2,000/- respectively. Petitioner preferred Signed by: MADHU SOODAN PRASAD appeal before the appellant Court which set aside the judgment of the trial Court Signing time: 27-04-2023 10:42:13 AM

while giving benefit of Probation of Offenders Act to the petitioner subject to furnishing personal bond of Rs.50,000/- that he himself will remove the said encroachment made on public way within three months.

Having perused the evidence and impugned judgment, no illegality or perversity is found in the said judgment of the appellate Court. Accordingly, this revision is dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 27-04-2023 10:42:13 AM