Rakesh Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 4567 MP

                                                             1
                             IN    THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                ON THE 23 rd OF MARCH, 2023
                                          MISC. CRIMINAL CASE No. 2579 of 2023

                            BETWEEN:-
                            1.    RAKESH SHARMA S/O LATE SHRI RAMRATAN
                                  SHARMA, AGED ABOUT 45 YEARS, OCCUPATION:
                                  CONTRACTORSHIP MAHAVIRPURA DISTRICT
                                  MORENA (MADHYA PRADESH)

                            2.    AJAY SHARMA S/O LATE SHRI RAMRATAN
                                  SHARMA, AGED ABOUT 40 YEARS, OCCUPATION:
                                  CONSTRACTORSHIP MAHAVIRPURA, (MADHYA
                                  PRADESH)

                                                                                        .....APPLICANT
                            (NONE PRESENT)

                            AND
                            1.    THE STATE OF MADHYA PRADESH THROUGH
                                  SUPERINTENDENT   OF  POLICE  DISTRICT
                                  MORENA (MADHYA PRADESH)

                            2.    STATION HOUSE OFFICER POLICE STATION
                                  K O T WA L I , DISTRICT MORENA (MADHYA
                                  PRADESH)

                            3.    MANISH GUPTA S/O SHRI SEVARAM GUPTA,
                                  AGED ABOUT 38 YEARS, SIKARWARI BAZAR,
                                  (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                            (NONE PRESENT)

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

Advocates are abstaining from the Court work.

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 3/24/2023 11:56:44 AM

This petition under Section 482 of the Cr.P.C. has been filed by the petitioner for issuance of direction to the respondents not to interfere in the peaceful possession of the land in question of the petitioners as well as to direct the respondents No.1 and 2 not to take any coercive action against the petitioners.

In brief facts are that the civil suit of the petitioners for permanent injunction was dismissed by the judgment dated 21.11.2022 therefore, preferred this petition has been filed.

After perusing all the documents attached with the petition, it appears that this Court is of the considered view that no ground is made out in this case for

interference, therefore, this petition sans merit and is hereby dismissed.

Petitioner has to avail other remedy as available to him, in accordance with law before appropriate forum. No cognizance can be taken under extra ordinary jurisdiction under Section 482 of the Cr.P.C.

(DEEPAK KUMAR AGARWAL) JUDGE Vijay

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 3/24/2023 11:56:44 AM