Dheeraj @ Dhiru @Dhuri @Shahrukh @ ... vs The State Of Madhya Pradesh
2023 Latest Caselaw 3678 MP

                                                            1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      WP No. 5188 of 2023
                           (DHEERAJ @ DHIRU @DHURI @SHAHRUKH @ SALMAN Vs THE STATE OF MADHYA PRADESH AND
                                                             OTHERS)

                         Dated : 01-03-2023
                                 Mr. Neeraj Dubey - Advocate for the petitioner.

                                 Mr. Rohit Jain - Government Advocate for respondent/State.

Heard.

Learned counsel for the petitioner by placing reliance on a Supreme Court judgment in Iqram vs. The State of Uttar Pradesh and others [SLP

(Crl) No. 8238 of 2022] decided on 16/12/2022 submits that this Court may interfere in the matter and may issue necessary directions that all the sentences mentioned in letter dated 14/02/2022 (Annexure P/3) must run concurrently and since by that standard, the petitioner has already undergone the necessary sentence of three years in January 2022, he be released forthwith.

Learned Government Advocate prays for and is granted 10 days' time to file reply.

Parties undertake to argue the matter finally in the week commencing 13/03/2023.

List for admission/final disposal in the week commencing 13/03/2023.

                            (SUJOY PAUL)                               (AMAR NATH (KESHARWANI))
                               JUDGE                                            JUDGE

                         manju




Signature Not Verified
Signed by: MANJU
Signing time:
3/2/2023 11:18:38 AM