Dharmesh Kumar Masaniya vs The State Of Madhya Pradesh
2023 Latest Caselaw 3180 MP

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                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                     WP No. 16419 of 2017
                                              (DHARMESH KUMAR MASANIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       Dated : 21-02-2023
                                             Shri Ankur Shrivastava - Advocate for the petitioner.

                                             Shri Piyush Bhatnagar - Panel Lawyer for the respondents-State.

S hri Ankur Shrivastava prays for time to produce on record some judgments in support of his case that even if acquittal is based on the benefit of doubt, yet a candidate is entitled to be considered for appointment in a

uniformed service.

He prays for and is granted two weeks' time to do the needful. List after two weeks.

(VIVEK AGARWAL) JUDGE

pp

Signature Not Verified SAN

Digitally signed by PUSHPENDRA PATEL Date: 2023.02.21 19:48:25 IST