Maghvendra Rawat vs The State Of Madhya Pradesh
2024 Latest Caselaw 3508 MP

Madhya Pradesh High Court

Maghvendra Rawat vs The State Of Madhya Pradesh on 6 February, 2024

Author: Anand Pathak

Bench: Anand Pathak

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                       MCRC No. 950 of 2020
                                       (MAGHVENDRA RAWAT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 06-02-2024
                                   Shri R.S. Bansal - Advocate for the petitioner.

                                   Shri Rajeev Upadhyay - PP for the respondent/State.

Counsel for the petitioner referred the recent judgment of Apex Court in the case of Salib @ Shalu @ Salim Vs. State of U.P. and others , 2023 SCC OnLine SC 947 and submits that in a cognizable offence, police has power to investigate. Section 195-A of IPC is a cognizable offence.

After arguing for a while, learned counsel for the petitioner submits that he intends to go through certain judgments of Apex Court specially C. Muniyappan and Others Vs. State of Tamilnadu, (2010) 9 SCC 567.

At his request, matter is placed in the next week.

(ANAND PATHAK) JUDGE

Anil*