Alok Khare vs The State Of Madhya Pradesh
2023 Latest Caselaw 10954 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                            CRR No. 2124 of 2023
                                                 (ALOK KHARE Vs THE STATE OF MADHYA PRADESH)

                          Dated : 14-07-2023
                                    Shri Sudhir Kumar Shukla - Advocate for the petitioner.

                                    Shri Rohit Raghuvanshi - Advocate for the respondent.

Learned counsel for Prosecuting Agency prays for and is granted time to seek instructions in the face of Division Bench judgment of this Court rendered at Gwalior Bench on 06.04.2022 in Cr.R. No.1666/2021, whereby it is held that

charge of offence punishable u/S.13(1)(b) of the Prevention of Corruption Act, 1988 cannot be alleged in cases where allegations pertains to demand and acceptance of bribe.

List after two weeks.

                             (SHEEL NAGU)                                    (AVANINDRA KUMAR SINGH)
                                JUDGE                                                 JUDGE

                          Sateesh




Signature Not Verified
Signed by: SATEESH
KUMAR SEN
Signing time: 7/14/2023
5:51:01 PM