Dilip Sisodia S/O Anandilal Jain ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 3770 MP

                                                                                 1                               WP-12203-2021
                                                      The High Court Of Madhya Pradesh
                                                                 WP-12203-2021
                                             (DILIP SISODIA S/O ANANDILAL JAIN THROUTH HIS SON HARDIK JAIN Vs THE STATE OF MADHYA
                                                                              PRADESH AND OTHERS)

                                             2
                                             Indore, Dated : 30-07-2021
                                                     Heard through Video Conferencing.
                                                     Shri Anshumaan Swami, learned counsel for the petitioner.
                                                     Shri Vivek Dalal, learned Additional Advocate General on behalf of
                                             respondent/State.

Counsel for the petitioner submits that respondents be directed to produce the detention order.

Learned counsel for the State places reliance on para no.32 to 34 of the judgment of Supreme Court reported in 1992 (sup) 1 SCC 496 (Annexure P/6) and urged that the appropriate course for the petitioner is to surrender and obtain the order of detention and thereafter, he may assail it in appropriate proceedings.

Counsel for the petitioner prays for time to prepare the matter. List the matter on 03.08.2021.

                                                 (SUJOY PAUL)                                                 (ANIL VERMA)
                                                    JUDGE                                                          JUDGE


                                              amit




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                       Date: 2021.07.30
                       17:30:25 IST