Jagdish Prasad Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 8741 MP

                                                                           WP No. 26844/2021
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                                      HIGH COURT OF MADHYA PRADESH
                                             Writ Petition No. 26844/2021
                                    (Jagdish Prasad Sharma vs. State of MP & Ors.)

        Gwalior, Dated: 13.12.2021
              Shri M.S.Jadon, learned counsel for the petitioner.
              Shri Neelesh Singh Tomar, learned Government Advocate for
        the respondent/State.

Heard.

There is no cavil of doubt between the parties that the controversy involved in the instant writ petition is covered by the judgment rendered by Coordinate Bench of this Court in Writ Petition No. 26845/2021 (Tulsi Das Motwani vs. State of MP), decided on 06/12/2021.

In view of the aforesaid legal position, this writ petition stands disposed of. The judgment rendered in Tulsi Das Motwani (supra) shall apply mutatis mutandis to the facts of the case in hand.

(ROHIT ARYA) JUDGE (Yog)

YOGESH VERMA 2021.12.14 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' 12:21:18 +05'30'