M P M K V V Com.Ltd. vs Deepsingh Sisodiya
2023 Latest Caselaw 4512 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. 20933 of 2022

                            BETWEEN:-
                            M P M K V V COM.LTD. THR. S.D. MISHRA JUNIOR
                            ENGINEER SUJARMA DISTRIBUTION CENTER DIST.
                            MORENA (MADHYA PRADESH)

                                                                                            .....APPLICANT
                            (BY SHRI RAJEEV SHRIVASTAVA - ADVOCATE)

                            AND
                            DEEPSINGH SISODIYA S/O PARASRAM           SINGH
                            SISODIYA, AGED ABOUT 40 YEARS, VILL BHORU SINGH
                            KA PURA PACHOKHARA (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                            (BY SHRI SATENDRA SINGH RAWAT - ADVOCATE 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 Deepsingh Sisodiya 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