Citation : 2023 Latest Caselaw 7618 MP
Judgement Date : 9 May, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
ON THE 9 th OF MAY, 2023
CRIMINAL APPEAL No. 885 of 2023
BETWEEN:-
M.P.M.K.V.V. COM .LTD. THROUGH EXECUTIVE
ENGINEER M.P.M.K.V.V. COM. LTD. GANJBASODA
DISTRICT- VIDISHA (MADHYA PRADESH)
.....APPELLANT
(BY SHRI RAJESH GUPTA- ADVOCATE AND SHRI RAJEEV SHRIVASTAVA-
ADVOCATE)
AND
HARLAL S/O SHRI PANCHHEDILAL AHIRWAR, AGED
ABOUT 51 YEARS, R/O VILLAGE MASOODPUR BASODA,
DISTRICT- VIDISHA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI VIPIN BABU SHARMA- ADVOCATE)
This appeal coming on for admission this day, th e court passed the
following:
ORDER
This appeal under Section 378 of Cr.P.C. has been filed by the appellant against the order dated 07/09/2022 passed by Special Judge (Electricity Act) & 3rd Additional Session Judge, Ganjbasoda, District- Vidisha (M.P.) in Case No.3407/2019, whereby learned Court dismissed the private complaint filed by the appellant company and acquitted the accused under Section 135 of the Electricity Act.
After hearing learned counsel for the parties and going through the impugned judgment passed by the trial Court, this Court is of the view that no
illegality has been committed by the trial Court in passing the judgment. Accordingly, this appeal is hereby dismissed.
(DEEPAK KUMAR AGARWAL) JUDGE RAHULrahul Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,
SINGH 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676 d0cde4dee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D 487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910F
PARIHAR D4AB9D159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2023.05.10 13:30:12 +05'30'
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