Narendra Singh Bhadoriya vs The State Of Madhya Pradesh
2023 Latest Caselaw 20038 MP

Madhya Pradesh High Court

Narendra Singh Bhadoriya vs The State Of Madhya Pradesh on 29 November, 2023

Author: Anand Pathak

Bench: Anand Pathak

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                         WP No. 29477 of 2023
                                    (NARENDRA SINGH BHADORIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 29-11-2023
                                    Shri D.P. Singh - Advocate for the petitioner.

                                    Shri N.S. Tomar - Government Advocate for the respondent/State.

The instant petition is under Article 226 of the Constitution of India in which petitioner raised the point that his conviction has been stayed by Hon'ble Apex Court in the bunch of SLPs in which SLP Criminal Case No.3617/2022 (Annexure P/5) is the lead case.

After arguing for a while, when this Court raised the question regarding stay of conviction then counsel for the petitioner sough time to support his arguments with the judgments of Hon'ble Apex Court.

As prayed, list this case in the next week.

(ANAND PATHAK) JUDGE

Monika