Santosh Kumar Jain vs The State Of Madhya Pradesh
2022 Latest Caselaw 727 MP

The High Court Of Madhya Pradesh WP No. 4707 of 2015 (SANTOSH KUMAR JAIN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Indore, Dated : 14-01-2022 Heard through Video Conferencing.

Shri L.C.Patne, counsel for the petitioner. Shri Valmik Sakargayen, counsel for the State. Counsel for the petitioner submits that issue involved in the petition is covered by the judgment passed by the Principal seat at Jabalpur and the Gwalior Bench.

Counsel for the State is directed to examine the same. List this matter on 3.02.2022.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified VerifiedDigitally Digitally signed by SAN SMT MUKTA KOUSHAL Date: 2022.01.14 16:04:12 IST