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Virendra Singh Gurjar vs The State Of Madhya Pradesh
2023 Latest Caselaw 13361 MP

Citation : 2023 Latest Caselaw 13361 MP
Judgement Date : 17 August, 2023

Madhya Pradesh High Court
Virendra Singh Gurjar vs The State Of Madhya Pradesh on 17 August, 2023
Author: Chief Justice
                                                           1

                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                  CHIEF JUSTICE
                                                        &
                                       HON'BLE SHRI JUSTICE VISHAL MISHRA
                                               ON THE 17 th OF AUGUST, 2023
                                             WRIT PETITION No. 19826 of 2023

                           BETWEEN:-
                           VIRENDRA SINGH GURJAR S/O SHRI GIRENDRA
                           SINGH, AGED ABOUT 74 YEARS, OCCUPATION: D.S.P. II
                           (RETIRED) DISTRICT KHANDWA (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI DEVENDRA KUMAR TRIPATHI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE PRINCIPAL SECRETARY HIGHER HOME
                                 DEPARTMENT VALLABH BHAWAN BHOPAL
                                 (MADHYA PRADESH)

                           2.    DIRECTOR GENERAL OF POLICE MADHYA
                                 PRADESH BHOPAL (MADHYA PRADESH)

                           3.    SUPERINTENDANT   OF POLICE    KHANDWA
                                 DISTRICT KHANDWA (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                           Malimath, Chief Justice passed the following:
                                                            ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Signature Not Verified Signed by: VIBHA PACHORI Signing time: 8/21/2023 10:25:38 AM

Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran & others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.





                                   (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                     CHIEF JUSTICE                                          JUDGE
                           vibha




Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 8/21/2023
10:25:38 AM
 

 
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