Lokesh Kumar Parihar vs State Of M.P.
2021 Latest Caselaw 2231 MP

                                                       1                                 WP-19740-2020
                           The High Court Of Madhya Pradesh
                                      WP-19740-2020
                                    (LOKESH KUMAR PARIHAR Vs STATE OF M.P. AND OTHERS)

                3
                Indore, Dated : 09-06-2021
                          Heard through Video Conferencing.
                          Shri N.K Singh, learned counsel for the petitioner.
                          Shri Pushyamitra Bharga, learned Additional Advocate General for the
                respondent/State.

Learned counsel for the respondent/State submits that the issue

involved in this case is already decided by Division Bench of this Court in the case of Ajay Dubey Vs. Union of India and Others passed in WP No.11038/2020 decided on 02.11.2020.

Learned counsel for the respondent/State is directed to place a copy of this judgment on record and also to provide a copy thereof to the learned counsel for the petitioner.

List the matter after four weeks.

                       (MOHAMMAD RAFIQ)                                             (SUJOY PAUL)
                        CHIEF JUSTICE                                                    JUDGE


                Sourabh
Digitally signed by SOURABH
YADAV

Date: 2021.06.10 10:00:16 +05'30'