MEHARBAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. has been filed seeking following relief:

(2.) So far as the prayer made by the petitioner in the relief clause, the same cannot be granted.

(3.) The Supreme Court in the case of D. Venkatasubramaniam v. M.K. Mohan Krishnamachari reported in (2009) 10 SCC 488 has held as under :-