Mausam Nirapure vs The State Of Madhya Pradesh
2023 Latest Caselaw 7551 MP

                                                                         1
                                        IN     THE      HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                  BEFORE
                                                    HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                               ON THE 9 th OF MAY, 2023
                                                          WRIT PETITION No. 28143 of 2022

                                       BETWEEN:-
                                       MAUSAM NIRAPURE S/O LATE SHRI VAMANRAO
                                       NIRAPURE, AGED ABOUT 33 YEARS, OCCUPATION:
                                       TERMINATED CONSTABLE NO. 06 R/O MANAS NAGAR
                                       BETUL (MADHYA PRADESH)

                                                                                                      .....PETITIONER
                                       (BY SHRI SANJEEV KUMAR CHANSORIYA - ADVOCATE)

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

                                       2.    THE      POLICE       MAHANIRIKSHAK    (I.G.)
                                             H O S H A N G A B A D RANGE    HOSHANGABAD
                                             DISTRICT            HOSHANGABAD        NEW
                                             (NARMADAPURAM) (MADHYA PRADESH)

                                       3.    THE SUPERINTENDENT OF POLICE HARDA
                                             SUPERINTENDENT OFFICE DISTRICT HARDA
                                             (MADHYA PRADESH)

                                                                                                    .....RESPONDENTS
                                       (BY SHRI MANAS MANI VERMA - GOVERNMENT ADVOCATE)

                                             This petition coming on for admission this day, th e court passed the
                                       following:
                                                                          ORDER

Petitioner’s grievance is that the petitioner was falsely implicated in a Signature Not Verified

criminal case. He has been acquitted by the Court of Judicial Magistrate First SAN

Digitally signed by MRS. LORETTA RAJ Date: 2023.05.11 10:27:17 IST Class Link Court, Timarni, District Harda vide judgment dated 03.04.2018

passed in case No.2021/2016 whereby, petitioner was charged under Section 294, 323/34 and 506 Part-IV of the IPC.

Despite acquittal petitioner’s representation for reinstatement is not considered by the authorities. It is further submitted that other similarly situated persons have been reinstated. Petitioner has given representation to the Superintendent of Police Harda, which is pending since 01.11.2022.

Accordingly, this petition can be disposed of with a direction that if the petitioner files a fresh representation within seven days alongwith certified copy of this order then the same shall be considered and decided by the competent authority within a further period of thirty days through a speaking order under

communication to the petitioner. This Court has not opined anything on the merits of the case.

In above terms, this petition is disposed of.

(VIVEK AGARWAL) JUDGE Loretta

Signature Not Verified SAN

Digitally signed by MRS. LORETTA RAJ Date: 2023.05.11 10:27:17 IST