Balram Ahirwar vs The State Of Madhya Pradesh
2022 Latest Caselaw 1898 MP

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     IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                       BEFORE
                        HON'BLE SHRI JUSTICE ATUL SREEDHARAN
                             ON THE 10th OF FEBRUARY, 2022

                          WRIT PETITION No. 3175 of 2022

          Between:-
          BALRAM AHIRWAR S/O LATE SHRI PUNU
          AHIRWAR , AGED ABOUT 52 YEARS, OCCUPATION:
          ADVOCATE R/O KHAI MOHALLA, MAMON
          DARVAAJA,   DISTRICT    TIKAMGARH    (M.P.)
          (MADHYA PRADESH)

                                                                   .....PETITIONER
          (By Shri Pravesh Naveriya, learned counsel)

          AND

1.        THE STATE OF MADHYA PRADESH THROUGH ITS
          PRINCIPAL SECRETARY LAW AND LEGISLATIVE
          AFFAIRS    DEPARTMENT    FIRST   FLOOR,
          VINDHANCHAL    BHAWAN,   BHOPAL,   (M.P.)
          (MADHYA PRADESH)

2.        DIRECTOR PUBLIC PROSECUTION, STATE OF MP
          BHADBHADA ROAD BHOPAL (MADHYA PRADESH)

                                                                .....RESPONDENTS
          (By Ms. Sonali Biswas, learned Panel Lawyer)
                           (Heard through Video Conferencing)
       This petition coming on for admission and interim relief this day, the court

passed the following:
                                        ORDER

An identical petition challenging the same order has been considered elaborately by this court in order dated 9.2.2022 passed in Writ Petition No.2798/2022 (Smt. Krishna Prajapati v. State of Madhya Pradesh).

Under the circumstances, in the light of the above said judgment, the present petition also stands dismissed.

(ATUL SREEDHARAN) JUDGE ps

PRASHANT SHRIVASTAVA 2022.02.12 13:08:53 +05'30'