Ranjeet Singh Bhadauria vs The State Of Madhya Pradesh
2022 Latest Caselaw 6748 MP

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                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                  WP No. 7566 of 2022
                                            (RANJEET SINGH BHADAURIA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Dated : 05-05-2022
                                         Shri Akash Choudhary, Advocate for the petitioner.

                                         Heard on the question of admission and interim relief.
                                         Learned counsel for the petitioner submitted that the impugned charge-sheet
                                   dated 22.12.2022 has been issued by the Deputy Inspector General of Police, who
                                   is the incompetent authority whereas the Superintendent of Police is the competent
                                   authority as per Regulation 228 of the M.P. Police Regulations. Learned counsel

                                   has relied placed reliance on the Division Bench judgment of this Court in the case
                                   of Arun Prakash Yadav Vs. State of M.P. , reported in 2013(3) M.P.L.J. 508, in
                                   support of his contention.
                                         Issue notice to the respondents on payment of process fees by RAD mode

within seven days.

Notice be made returnable within four weeks. In the meanwhile, effect and operation of the impugned charge-sheet dated 22.12.2021 shall remain stayed till the next date of hearing.

(S. A. DHARMADHIKARI) JUDGE

HS

Signature Not Verified SAN

Digitally signed by HEMANT SARAF Date: 2022.05.06 14:40:56 IST