Ramswaroop Mandle vs The State Of Madhya Pradesh
2022 Latest Caselaw 6681 MP

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                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                    WP No. 6390 of 2022
                                                (RAMSWAROOP MANDLE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    Dated : 04-05-2022
                                          Shri Aniruddha Mishra, learned counsel for the petitioner.

                                          Shri Pramod Pandey, learned Govt. Advocate for the respondents/State.

Counsel appearing for the petitioner prays for and is granted a week's time to go through the judgment passed by Hon'ble Supreme Court in the case of M/S Neeharika, Infrastructure vs The State Of Maharashtra 2021 SCC Online, 315 and to satisfy this Court that once an application under Section 438 of

Cr.P.C. seeking anticipatory bail has already been rejected by this Court, then how interim relief, not to take any coercive action in pursuance to the FIR registered against the petitioner or staying of effect and operation of the impugned FIR, can be granted to the petitioner.

List in the next week.

(VISHAL MISHRA) JUDGE

sj

Signature Not Verified SAN

Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2022.05.05 13:51:44 IST