Lokendra Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 22007 MP

Madhya Pradesh High Court

Lokendra Singh vs The State Of Madhya Pradesh on 20 December, 2023

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE WP No. 31132 of 2023 (LOKENDRA SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 20-12-2023 Shri Rishiraj Trivedi, counsel for the Petitioner .

Ms. Bharti Lakkad, G.A. for State. Counsel for the State raises a preliminary objection regarding maintainability of the petition under Article 226 of the Constitution of India seeking quashment of FIR and the chargesheet on the ground that same is not maintainable in view of the judgment passed by Gwalior Bench in W.P.No.

7197/2022 (Lajjaram Jatav Vs. State of M.P.).

List on 9.1.2024.

(VIJAY KUMAR SHUKLA) JUDGE

MK