Shailesh Kumar Dave vs The State Of Madhya Pradesh
2021 Latest Caselaw 5286 MP

                                  1                              WP-17650-2021
        The High Court Of Madhya Pradesh
                   WP-17650-2021
         (SHAILESH KUMAR DAVE Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 09-09-2021
       Shri Subhodh Pandey, learned counsel for the petitioner.

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

Heard on the question of territorial jurisdiction of this Court. It is submitted by learned counsel for the petitioner that the

petitioner is residing at Khandwa and the vehicle in question is being plied from Burhanpur to Deadtalai and back, the majority of the route is within the District-Burhanpur which is also under the territorial jurisdiction of this Court, therefore, this Court has the jurisdiction to entertain this petition.

For the aforesaid reasons, the office objection regarding territorial jurisdiction is over-ruled.

With the consent of parties, the matter is heard finally. At the outset, learned counsel for the petitioner 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 the case of Deepak Bajaj (supra). Shri Pandey submits that this matter is identical to that of Deepak Bajaj (supra).

Learned Govt. 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.

2 WP-17650-2021 Accordingly, this petition is allowed in terms of order passed in case of Deepak Bajaj(supra).

(NANDITA DUBEY) JUDGE

jk

Signature Not Verified SAN

Digitally signed by JITIN KUMAR CHOURASIA Date: 2021.09.09 16:48:33 IST