CHIEF MUNICIPAL OFFICER, MORENA Vs. LOTARAM

JUDGEMENT

(1.) THIS is a petition under section 482 Cr.P.C. and the same is being disposed of finally. The applicant -complainant, Chief Municipal Officer, Municipal Council, Morena, filed a criminal complaint in the Court of the Judicial Magistrate First Class, Morena against non -applicant Lotaram on 14.9.1987, alleging the commission of offences punishable under sections 187 (8),194 and 223 of the M.P. Municipalities Act.

(2.) Neither party filed a copy of the order dated 18.9.89. The learned Magistrate did not call upon the parties to file a copy of that order. He, however, held that the payment of Rs. 250/ - amounted to a composition in respect of the offences and dismissed the complaint. That order was affirmed by the First Additional Sessions Judge, Morena, in Criminal Revision No. 79/90 decided on 31.5.91.