Sammat Kumar Shastri vs Madhya Pradesh State Electricity ...
2023 Latest Caselaw 14632 MP

                                                            1
                          IN      THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                           ON THE 5 th OF SEPTEMBER, 2023
                                        MISC. CRIMINAL CASE No. 17828 of 2018

                         BETWEEN:-
                         SAMMAT KUMAR SHASTRI S/O LATE SHYAMLAL
                         SHASTRI, AGED ABOUT 61 YEARS, OCCUPATION:
                         BEBRICATORS    R/O    VILLAGE   GOTEGAON
                         KUMHDAKHEDA, P.S. TEHSIL GOTEGAON, DIST.
                         NARSINGHPUR (MADHYA PRADESH)

                                                                                        .....APPLICANT
                         (BY SHRI MAHESH CHANDRA SONI - ADVOCATE)

                         AND
                         MADHYA PRADESH STATE ELECTRICITY BOARD M.P.
                         POORV KSHETRA VIDYUT VITRAN COMPANY LIMITED
                         ZONE NARSING THR. SHRI RAHUL THAKUR JUNIOR
                         ENGINEER DISTRIBUTION CENTRE GOTEGAON (CITY)
                         NARSINGHPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                         (NONE)

                               This application coming on for admission this day, the court passed the

                         following:
                                                            ORDER

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashment of entire proceedings of Special Case No.47/2018 pending before Special Judge (Electricity Act), Narsinghpur (M.P.).

As per report received from trial Court, case has already been decided by judgment dated 30.10.2018 and petitioner has been acquitted. In view of same, petition has become infructuous.

Petition is dismissed as infructuous. Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 9/6/2023 2:07:47 PM

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 9/6/2023 2:07:47 PM