ANIL SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is second petition under Section 482 of Cr.P.C. filed by the petitioner. FIR of Crime No. 156/13 was registered at Police Station Kotwali, Shivpuri, for the offence under Sections 353, 332, 436, 147, 149 IPC and read with Section 3 of the Destruction of Public Property (Prevention ) Act.

(3.) THE petitioner had earlier filed the first application under Section 482 of Cr.P.C. which was registered as M.Cr.C.No. 7451/2013 which was withdrawn on 2nd December, 2013. No liberty has been granted to the petitioner to file the second petition.