Lakhan Sahu vs The State Of Madhya Pradesh
2021 Latest Caselaw 2986 MP

       HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                            W.P. No.10318/2021
               (Lakhan Sahu Vs. State State of M.P. and others)
                                                                       -1-
     Indore, dated 05/07/2021
            Heard through Video Conferencing.

            Shri Sankalp Kochar, learned counsel for the petitioner.

            Shri Pushyamitra Bhargava, learned Additional Advocate
     General for the respondent / State.

Learned counsel for the petitioner, at the outset, submits that the point involves in this case is squarely covered by the recent Full Bench judgment delivered in case of Kamal Khare Vs. State of M.P. and others, which is followed in W.P. No.22290/2019 and in various other cases.

The singular point pressed is that in the detention order, the District Magistrate has not mentioned that the corpus has valuable right to prefer a representation against the detention order before the same authority, namely, District Magistrate.

Shri Bhargava, learned Additional Advocate General prays for a day's time to seek instructions on this aspect.

As agreed, list on 07.07.2021.

      (Sujoy Paul)                                   (Anil Verma)
         Judge                                         Judge


     N.R.




Digitally signed by
NARENDRA KUMAR
RAIPURIA
Date: 2021.07.06
19:38:52 +05'30'