BRAJESH KUMAR LODHI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS petition has been preferred under Section 482 of Cr.P.C. claiming that on 17.10.2013, the complaint (Annexure P -1) has been filed before Police Station Chanderi against the respondents No. 3 to 8 allegedly for carrying out work of plantation under the Mahatma Gandhi Rural Employment Guarantee Scheme, and destroyed the plantation and boundary wall of the complainant/petitioner by JCB Machine.

(3.) IN Lalita Kumari Vs. Government of U.P. & others reported in : 2012 (5) MPHT 336 (SC), Hon'ble the Supreme Court has given the following guidelines: