Ichchhit Garhple vs Special Estabilsihement
2024 Latest Caselaw 3837 MP

Madhya Pradesh High Court

Ichchhit Garhple vs Special Estabilsihement on 8 February, 2024

Author: Sheel Nagu

Bench: Sheel Nagu

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                     MCRC No. 22975 of 2023
                                         (ICHCHHIT GARHPLE AND OTHERS Vs SPECIAL ESTABILSIHEMENT)

                          Dated : 08-02-2024
                                  Shri Sankalp Kochar - Advocate for the petitioners.

                                  Shri Aryan Shukla - Advocate for respondent.

This case had earlier been adjourned awaiting the verdict of Apex Court on the issue as to the applicability of Section 17A in respect of offences where inquiry or investigation were commenced subsequent to the amendment in July,

2018 in P.C. Act.

Learned counsel for petitioners has brought to the attention of this Court a split judgment rendered by Apex Court on 16.1.2024 by a Division Bench where both the Judges who look divergent views and thus to resolve the controversy, matter has been referred to Larger Bench.

Awaiting verdict of Larger Bench, list the matter in week commencing 01.04.2024.

                              (SHEEL NAGU)                                                 (VINAY SARAF)
                                 JUDGE                                                         JUDGE

                          irfan