Kher Singh Kushwah vs The State Of Madhya Pradesh
2022 Latest Caselaw 7173 MP

                               1
        IN THE HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                           BEFORE
             HON'BLE SHRI JUSTICE ANAND PATHAK
                      ON THE 11th OF MAY, 2022

                 WRIT PETITION No. 9628 of 2022

     Between:-
     KHER SINGH KUSHWAH S/O LATE SHRI KARAN
     SINGH    KUSHWAH,   AGED    50   YEARS,
     OCCUPATION: LABOUR R/O BAYPASS TIGHRA
     ROAD, GUBRAI MATA BAJRANG COLONY
     DISTRICT GWALIOR (MADHYA PRADESH)

                                                          .....PETITIONER
     (BY SHRI SHIV PRATAP SINGH - ADVOCATE )

     AND

1.   STATE OF MADHYA PRADESH
     THROUGH PRINCIPAL SECRETARY, HOME
     MINISTRY, VALLABH BHAWAN BHOPAL (M.P.)

2.   POLICE ADHIKSHAK
     POLICE     DEPARTMENT DISTT.               GWALIOR
     (MADHYA PRADESH)

3.   THANA PRABHARI POLICE DEPARTMENT PS
     JANAKGANJ DISTT. GWALIOR (MADHYA
     PRADESH)

4.   THANA PRABHARI POLICE DEPARTMENT PS
     GIJOURRA  DISTT. GWALIOR   (MADHYA
     PRADESH)

5.   JEETU @ JEETENDRA KUSHWAH S/O LT. SHRI
     UTTAM KUSHWAH

6.   SMT. BHAGO BAI W/O LT. SHRI UTTAM
     KUSHWAH

7.   RAJU KUSHWAH        S/O       LT.   SHRI    UTTAM
     KUSHWAH

8.   KALLI KUSHWAH S/O LT. SHRI UTTAM
     KUSHWAH
     RESPONDENTS NO.5 TO 8 ARE RESIDENT OF
                               2
           GRAM SHUKLHARI THANA GIJOURRA DISTT.
           GWALIOR (MADHYA PRADESH)

                                                               .....RESPONDENTS
           (BY SHRI DEEPAK KHOT - PUBLIC PROSECUTOR )

        This petition coming on for admission this day, the court passed the
following:
                                      ORDER

After arguing for a while, in view of judgment passed in the case of Shweta Bhadoria Vs. State of M.P. and Ors., 2017 (1) MPLJ (Cri) 338 and judgment dated 08-08-2017 passed in W.A.No.658/2017 at Principal Seat, Jabalpur, learned counsel for the petitioner seeks withdrawal of this petition with liberty to raise all his grounds before the appropriate Court availing

appropriate remedy in accordance with law.

Prayer accepted.

Petition is dismissed as withdrawn with the aforesaid liberty.

(ANAND PATHAK) JUDGE Anil*

ANIL KUMAR CHAURASIYA 2022.05.09 06:16:14

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