MUNNI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of both parties, matter is heard finally and disposed of.

(2.) THIS revision has been filed under Section 482 of Cr.P.C for invoking inherent jurisdiction of this Court.

(3.) PETITIONER also obtained electric connection in this house. One Vakeel Singh with Raghuveer Singh, Jaganath Singh and other persons tried to disturb the possession of the petitioner as well as her family members. They have broken the boundary wall. Petitioner lodged a complaint before the respondent No. 3 on 2.5.2011 and 18.6.2012, but the respondent No. 3 has not taken any step to protect the petitioner and her family members.