Sanket Sahu vs The State Of Madhya Pradesh
2021 Latest Caselaw 5370 MP

                                                1                               WP-16202-2021
               The High Court Of Madhya Pradesh
                          WP-16202-2021
                           (SANKET SAHU Vs THE STATE OF MADHYA PRADESH AND OTHERS)

2
Gwalior, Dated : 13-09-2021
           Shri D.P. Singh, learned counsel for the petitioner.
           Shri Ankur Modi, learned Additional Advocate General, for
respondents/State.

Learned counsel for petitioner by this petition wants to execute the order passed by the Special Judge & I Additional Sessions Judge, Gwalior

vide order dated 09.07.2019 (Annexure P/1), by which direction has been given to the Police and do the needful in pursuant to an application filed by the petitioner under Section 156(3) of Cr.P.C.

Learned counsel for the State however points out that judgment of Apex Court in the case of Anil Kumar and Ors. Vs. M.K. Aiyappa and Ors. reported in (2013) 10 SCC 705 comes in way of the petitioner.

At this stage, learned counsel for petitioner prays for time to argue the matter.

Prayer is allowed.

List the case in the next week.

    (SHEEL NAGU)                                                         (ANAND PATHAK)
       JUDGE                                                                    JUDGE


(LJ*)

        LOKENDRA JAIN
        2021.09.14
        17:35:33 +05'30'