Dharmendra vs The State Of Madhya Pradesh
2021 Latest Caselaw 5810 MP

           HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                              W. P. No. 12004 / 2021
                           DHARMENDRA Vs. STATE OF MP
                                                                  --- 1 ---
          INDORE, Dated : 21/09/2021
               Heard through video conferencing.
               Mr. Akash Sharma, learned counsel for the petitioner.
               Mr. Vivek Dalal, learned Addl. Advocate General for
          the respondent - State.

Learned Addl. Advocate General has placed reliance on Full Bench judgment reported in 2008 (3) MPLJ 591 and submits that the only course available to the petitioner is to approach the District Court.

Learned counsel for the petitioner prays for time to examine the same.

List in the next week.

                 (SUJOY PAUL)                  (ANIL VERMA)
                   JUDGE                         JUDGE
     KR

Digitally signed by KAMAL RATHORE Date: 2021.09.21 13:52:22 +05'30'