Hardev Singh Yadav vs The State Of Madhya Pradesh
2022 Latest Caselaw 14945 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 731 of 2019 (HARDEV SINGH YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 15-11-2022 Ms. Gayatri Ladiya, learned counsel for the petitioner.

Shri Vivek Sharma, Dy. A.G. for the State. The issue in short in the present case is as to whether the acquittal of petitioner of the charge of offences punishable u/s 306 of IPC by judgment dated 18.12.2014 (Annexure-P/4) is a clean/honorable acquittal or an acquittal based on benefit of doubt, for the purpose of deciding as to whether the

rejection of candidature of the petitioner by the employer treating the said judgment as not a clean or honorable acquittal is correct or not ?

It would be appropriate that depositions of all the PWs examined before the trial Court is filed.

Let the same be done within six weeks. Learned Dy. A.G. has relied upon the decision of the Single Bench of this Court rendered at Gwalior on 07.11.2020 passed in Writ Petition No.17147/2020.

List after six weeks.

(SHEEL NAGU) JUDGE

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Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 11/16/2022 10:42:05 AM