Home Department vs Gajraj
2021 Latest Caselaw 1431 MP

                          The High Court of Madhya Pradesh
                                           Bench at Indore

                                            W.A. No.978/2020

                  Indore:08.04.2021
                         Shri Shrey Raj Saxena, learned Dy. AG for the appellants/State.
                         Heard on I.A. No.2739/2020 for condonation of delay.
                         As per registry's record, there is no delay in filing the appeal.
                         Accordingly, I.A. No.2739/2020 is disposed of.
                         Heard on admission.
                         The appeal contains arguable points and is accordingly admitted
                  for hearing.
                         Issue notice.
                         Also heard on I.A. No.2740/2020 for stay.
                         Learned Govt. Advocate for the appellant/State by taking this
                  Court to the judgment dated 24.06.2015, passed in Criminal Case
                  No.202/13 urged that by no stretch of imagination the acquittal            of
                  respondent can be said to be on merits. The writ Court erred in

disturbing the finding of the Department and further committed an error in issuing direction for re-consideration.

Subject to hearing the other side, till the next date of hearing, the effect and operation of order dated 07.01.2020, passed by the writ court shall remain stayed.

PF within seven days.

List this matter final hearing in due course.

                      (Sujoy Paul)                                  (Shailendra Shukla)
                         Judge                                             Judge



                  pn


PREETHA NAIR
2021.04.08 17:09:29
+05'30'