AMRITLAL Vs. SHANTILAL SONI

JUDGEMENT

(1.) Leave granted.

(2.) The order under challenge in the present appeal is dtd. 6/3/2019, as passed by the High Court of Madhya Pradesh, Bench at Indore in Miscellaneous Criminal Case No. 26287 of 2018.

(3.) By the order impugned, the High Court has, in exercise of its powers under Ss. 482 of the Criminal Procedure Code, 1973 ('CrPC' for short), set aside the order dtd. 20/2/2018 passed by the Court of Additional Sessions Judge, Khachrod, District Ujjain in Criminal Revision No. 181 of 2017 as also the order dtd. 17/8/2017 passed by the Judicial Magistrate First Class, Khachrod, District Ujjain in Criminal Case No. 619 of 2012; and has quashed the proceedings in the said Criminal Case No. 619 of 2012 for the offences punishable under Sec. 406 read with Sec. 34 and Sec. 120-B of the Indian Penal Code, 1860 ('IPC' for short).