M.P. Madhya Kshetra Vidhut Vidran ... vs Dataram Shakya
2023 Latest Caselaw 4511 MP

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                             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. 21181 of 2022

                            BETWEEN:-
                            M.P. MADHYA KSHETRA VIDHUT VIDRAN COMPANY
                            LMT. MAHA PRAVANDHAK KANISHT YANTRI ALAPUR
                            VIDRAN KENDRA JILA MORENA (MADHYA PRADESH)

                                                                                            .....APPLICANT
                            (BY SHRI VILAS TIKHE - ADVOCATE)

                            AND
                            DATARAM SHAKYA S/O SAVLIYA SHAKYA, AGED
                            ABOUT 60 YEARS, SIKRODA PUL KE PASS AGROTA
                            THANA JOURA DIST. MORENA (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                            (BY SHRI ANAND SINGH SIKARWAR - ADVOCATE FOR 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 Dataram Shakya 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