Sarojkant Mahapatra vs The State Of Madhya Pradesh
2022 Latest Caselaw 7895 MP

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                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                MCRC No. 17056 of 2022
                                                (SAROJKANT MAHAPATRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    Dated : 15-06-2022
                                           Shri Mayank Sharma, learned counsel for the applicant.

                                           Shri S.K. Shrivastava, learned Govt. Advocate for the respondent/State.

Registry has raised an objection with regard to maintainability of the petition.

Counsel for the applicant submits that in view of the judgment of the Supreme Court reported in (2018) 16 SCC 299- Asian Resurfacing of Road

Agency Private Limited and another Vs. Central Bureau of Investigation, petition filed under Section 482 of Cr.P.C. is also maintainable against framing of charge.

Considering the aforesaid, the objection raised by the Registry is ignored. List this matter in the next week for hearing on admission.

(SANJAY DWIVEDI) JUDGE

rao

Signature Not Verified SAN

Digitally signed by SATYA SAI RAO Date: 2022.06.16 10:15:41 IST