K.L.Shrivastava, J. - (1.)This is an application under Section 482 of the Code of Criminal Procedure 1973 (for short the CodeT) for expunction of strictures passed against the petitioner by the Judicial Magistrate Bhikangaon in the Judgment in Criminal Case No. 597/82.
(2.)Circumstances giving rise to this petition are these. On the report lodged by some persons (other than the applicant) concerned officers of the M.P.E.B. Bhikangaon lodged a report alleging commission of theft of cut-out.
(3.)The eventual prosecution resulted in acquittal.