VISHWAVEER AND ANR Vs. STATE OF M P

JUDGEMENT

(1.) The petitioners herein/accused preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing the FIR registered at Crime No. 466/2010 at Police Station Kotwali, Guna District Guna for the offence punishable under Section 339(c) of the Municipalities Act, 1961 (for short, the Act, 1961) and the consequent criminal proceedings being Criminal Case No. 1258/11 pending before the Chief Judicial Magistrate, Guna. The learned counsel for the petitioners submits that the present case is squarely covered by the order dated 07/11/2012 passed in Mis. Cr. Case No. 8316/2012 (Atul Jaggi Vs. State of M.P.,) therefore, this petition may be disposed of in terms of the order passed by this Court.

(2.) Learned Panel Lawyer fairly conceded the submissions of the learned counsel for the petitioners.

(3.) This Court in Mis. Cr. Case No. 8316/2012 passed the following order: