Ajay Rajak vs The State Of Madhya Pradesh
2021 Latest Caselaw 682 MP

                                                                            1                                   WP-4916-2021
                                                     The High Court Of Madhya Pradesh
                                                                WP-4916-2021
                                                       (AJAY RAJAK Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       1
                                       Jabalpur, Dated : 12-03-2021
                                               Ms. Sneh Mishra, learned counsel for the petitioner.
                                               Shri Lokesh Jain, learned Panel Lawyer for the respondents/ State.

Counsel for the petitioner prays for time to argue the matter on the maintainability of the writ petition with support of Supreme Court judgment that a writ petition for quashing of FIR is maintainable.

List in the next week.

(VIJAY KUMAR SHUKLA) JUDGE

mrs. mishra

Signature Not Verified SAN

Digitally signed by MRS DEEPA MISHRA Date: 2021.03.12 16:01:48 IST