Madhya Kshetra Vidyut Vitaran Co ... vs Ram Autar Singh Gurjar
2023 Latest Caselaw 4510 MP

                                                               1
                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      BEFORE
                                   HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                  ON THE 21 st OF MARCH, 2023
                                           MISC. CRIMINAL CASE No. 20715 of 2022

                            BETWEEN:-
                            MADHYA KSHETRA VIDYUT VITARAN CO LTD. THR.
                            DEPUTY GENERAL MANAGER O AND M DIVISION M K
                            V V CO LTD. SABALGARH DIST. MORENA (MADHYA
                            PRADESH)

                                                                                            .....APPLICANT
                            (BY SHRI RAJENDRA BHARGAVA - ADVOCATE)

                            AND
                            RAM AUTAR SINGH GURJAR S/O KISHAN LAL GURJAR,
                            AGED ABOUT 60 YEARS, VILL KAUA KHO PS JAURA TEH
                            SABALGARH DISTRICT MORENA (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                            (NONE FOR THE RESPONDENT)

                                  This application coming on for hearing this day, the court passed the
                            following:
                                                                ORDER

After hearing learned counsel for the applicant and perusal of the impugned judgment and the evidence available on record of acquittal hereby, the respondent Ram Autar Singh has been acquitted from the charge of offence under Section 135(1) of Electricity Act. This Court is of the considered opinion that no ground warranting interference of this Court under the limited jurisdiction of Section 378(4) of Cr.P.C. is made out.

Considering the above application filed for leave to appeal is hereby dismissed.

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 3/21/2023 7:38:20 PM

(DEEPAK KUMAR AGARWAL) JUDGE Vijay

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 3/21/2023 7:38:20 PM