Yogendra Pratap Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 4766 MP

THE HIGH COURT OF MADHYA PRADESH WP.6976/2020 Yogendra Pratap Singh v. State of M.P. and Ors.

Gwalior, Dated :26.08.2021

Shri Sidharth Sharma, Counsel for the petitioner.

Shri D.D. Bansal, Counsel for the State.

Shri Sharma prays for three weeks' time to argue the matter in

the light of judgment passed by the Supreme Court in the case of

Commissioner of Police vs. Rajkumar by order dated 25th of

August, 2021 in Civil Appeal No.4960/2021.

List after four weeks.

(G.S. Ahluwalia) Judge ar ABDUR Digitally signed by ABDUR RAHMAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH

RAHMA GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=d604b5a66b413c436e6af9

N 9c6fe547304e1bc26d2b510cc133f1 b56faa63e77b, cn=ABDUR RAHMAN Date: 2021.08.26 17:38:56 -07'00'