Devkishan Alias Devi Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8955 MP

                HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                               M.P. No.4722/2021
                                     Devkishan alias Devi Singh and another
                                                      Vs.
                                    The State of Madhya Pradesh and another
                                                                                          -1-
              Indore, dated 17/12/2021
                            Shri Lucky Jain, learned counsel for the petitioner.

                            Ms. Bharti Lakkad, learned government advocate for the
              respondent/State.

Learned government advocate prays for time to seek instructions.

Time, as prayed for, is granted.

Learned counsel for the petitioner prays that the impugned order passed by the Special Judge / Additional District Judge, Badwani dated 27.09.2021 as well as the order dated 14.01.2021 passed by the Collector, Badwani be stayed and, the movable and immovable properties be directed to be released from the possession of the police station- Badwani. He has placed reliance upon a judgment delivered by the coordinate Bench of this Court in the case of Sai Prasad Foods Limited Vs. The State of Madhya Pradesh, reported in 2014 (4) MPHT 89=2014 (4) MPLJ 191.

After considering the contentions advanced by the learned counsel for the parties and after perusal of the record, it is found that the offence under Section 420, 406, 120B and 34 of IPC has been registered against the accused persons, hence, at this stage, this Court is not inclined to issue any interim stay order against the respondent.

Let the matter be listed in the last week of January, 2022.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2021.12.22 20:10:36 +05'30'