Rahul Suhane vs The State Of Madhya Pradesh
2021 Latest Caselaw 6835 MP

                                                   1                             WP-22596-2021
                              The High Court Of Madhya Pradesh
                                         WP-22596-2021
                      (RAHUL SUHANE AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


  Jabalpur, Dated : 25-10-2021
                     Shri Subodh Pandey, learned counsel for the petitioners.

                     Ms.        G.K.   Patel,   learned   Government     Advocate     for   the
respondents/State.

With the consent of parties, the matter is heard finally. At the outset, learned counsel for the petitioners placed reliance on the

order dated 4.11.2019 passed in W.P.No.21196/2019 (Deepak Bajaj Vs. State of M.P.) and urged that this petition may be decided in terms of order passed in Deepak Bajaj (supra). Shri Pandey submits that this matter is identical to that of Deepak Bajaj (supra).

Learned Government Advocate did not dispute the aforesaid fact but urged that she is not aware whether the order passed in Deepak Bajaj and other similar cases were called in question in any writ appeal/SLP etc. Since, it is not in dispute that this matter is identical to Deepak Bajaj (supra), I deem it proper to apply the aforesaid judgment mutatis mutandis

in the present case.

Accordingly, this petition is allowed in terms of order passed in Deepak Bajaj(supra).

(NANDITA DUBEY) JUDGE

b BHARTI GADGE 2021.10.26 12:47:02 +05'30'