Narayan Singh Rajput vs The State Of Madhya Pradesh
2021 Latest Caselaw 6635 MP

                                                           1                              CRR-2359-2021
                               The High Court Of Madhya Pradesh
                                          CRR-2359-2021
                                     (NARAYAN SINGH RAJPUT Vs THE STATE OF MADHYA PRADESH)

                      1
                      Jabalpur, Dated : 21-10-2021
                              Heard through Video Conferencing.
                              Shri Manish Datt, learned senior counsel with Shri Nishank Pal Verma,
                      learned counsel for the applicant.
                              Shri Madhur Shukla, learned Panel Lawyer for the respondent/State.

Heard on the point of maintainability of this revision petition.

Learned counsel for the applicant submits that in view of the judgment passed by Hon'ble the Supreme Court in the case of Vivek Rai and another vs. High Court of Jharkhand (2015) 12 SCC 86 passed in Cr.R.No.37/2020, this revision petition is maintainable.

Learned counsel for the respondent/State seeks time to argue the matter on the point of maintainability of this revision petition.

After argument of learned counsel for the petitioner, learned counsel for the respondent/State seeks time to argue the matter on the point of maintainability of revision petition.

Let the matter be listed in the next week.

                                                                    (SATYENDRA KUMAR SINGH)
                                                                             JUDGE

                      vinay




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Date: 2021.10.22
11:06:01 IST