XYZ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment of a Single Judge dtd. 6/1/2022 at the Gwalior Bench of the High Court of Madhya Pradesh, dismissing an application under Sec. 482 of the Code of Criminal Procedure 1973("CrPC").

(3.) The appellant is working as a yoga instructor at Lakshmibai National Institute of Physical Education, Gwalior("Institute").