ASHOK MEHROTRA Vs. STATE OF M.P.

JUDGEMENT

(1.) IT is an interesting case leading to double jeopardize inasmuch the petitioners are being subjected to second trial on similar allegations for which they were acquitted in the first prosecution vide Special Case No. 2/2000. In the first case allegation was that the land belonging to the Defence was sold by the petitioners illegally. In those proceedings it could not be held that the land belongs to the Defence and the petitioners and others were acquitted vide order dated 17th July, 2006 passed in Special Case No. 2/2000. Relevant observation regarding ownership of the property is as under: -

(2.) WITH this liberty as aforesaid present petition is allowed. Proceedings initiated vide Crime No. 495/2011 for offences under sections 406, 418, 420, 467, 468 and 471/34 IPC are quashed. The bail bonds of the petitioners, if any, stand discharged.